RAJESH CHAUDHARY Vs. STATE OF ORISSA

JUDGEMENT

(1.) MR. N.C. Pati, learned counsel for the petitioner and MR. Kanungo, learned Addl. Standing Counsel for the State.

(2.) IN the present revision application, the petitioner has challenged the order dated 24.9.2010 passed by the learned S.D.J.M., Bargarh in Misc. Case No.120 of 2010 arising out of G.R. Case No.494 of 2010 rejecting an application filed by him under Section 457 Cr.P.C. seeking interim release of the vehicle bearing registration No.OR-02-P-3388.