LAWS(ORI)-2021-4-42

MITU DAS Vs. STATE OF ODISHA

Decided On April 26, 2021
Mitu Das Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) This is an application under Sec. 438 of the Cr. P.C.

(3.) Heard learned counsel for the petitioners and learned counsel for the State.