NIRANJAN BHUE Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing.

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

(3.) This is an application under section 439 of Cr.P.C. in connection with Tusura P.S. Case No. 122 of 2017 corresponding to S.C. Case No. 88 of 2017 pending in the Court of learned 1st Addl. Sessions Judge, Bolangir in charge for the alleged commission of offences under sections 498-A/306 of the Indian Penal Code.