RAMAKRUSHNA MAHASUAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) In the wake of the pandemic Covid-19, the case is taken up through V.C.

(2.) Heard learned counsel for the petitioner and the learned counsel for the State.

(3.) The petitioner has filed this criminal revision challenging the order dtd. 3/7/2020 passed by the learned S.D.J.M., Puri in Criminal Misc. Case No.120 of 2020 arising out of G.R. Case No.160 of 2020 corresponding to Traffic P.S. Case No.03 of 2020 rejecting the petition filed under Sec. 457 Cr.P.C. for release of the Scooty bearing registration number OD-13-J-0460 in his favour.