NILKAMAL BISWAS Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner and learned Additional Government Advocate for the State.

(3.) The petitioner has filed this CRLMC with a prayer to set aside the order dtd. 17/2/2021 (wrongly typed as 17/2/2020) passed by the learned Sessions Judge-cum- Special Judge, Malkangiri in T.R. Case No.84 of 2020 allowing the petition filed by the learned Special Public Prosecutor by extending 30 days to submit charge-sheet and to release him on bail.