LAWS(ORI)-2020-12-38

LAXMIDHAR BEHERA Vs. STATE OF ODISHA

Decided On December 04, 2020
LAXMIDHAR BEHERA Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) This Court though generally never entertain a Criminal Revision against an order of the Magistrate and directs to approach the Sessions Judge, but this being relating to involvement a prayer for bail and also connecting bail petition being pending, the same is entertained, as this Court is of the opinion that the due pendency of such bail application in this Court, the Sessions Judge may be loathed to take up such revision.

(3.) Heard.