BISWAMITRA RATH AND ORS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. B.B. Routray, learned Counsel for the petitioners and Mr. Mishra, leaned Addl. Government Advocate for the State.

(2.) The present application has been filed by the petitioners under Section 482 Cr.P.C. challenging the order dated 19.11.2009 passed by the learned Addl. Sessions Judge, Fast Tract Court, Bargarh in C.T. Case No. 21/7 of 2009 arising out of G.R. Case No. 741 of 2006 corresponding to Bargarh P.S. Case No. 333 of 2006 framing charge against the present petitioners.

(3.) It appears that the present petitioners filed an application before the Court below as per Annexure-1 to the present CRLMC with a prayer to engage a state defence counsel to represent them in course of trial and the same came to be rejected by the trial court on 19.11.2009, inter alia, on the ground that they have-not filed an affidavit in support of such prayer.