DILLIP KUMAR MOHARANA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

(2.) Heard Mr. Devashis Panda, learned counsel for the petitioner and Mr. Rajesh Tripathy, learned Additional Standing Counsel for the State of Odisha.

(3.) This is an application under sec. 439 of Cr.P.C. in connection with C.T.(S) No.41 of 2021 arising out of Dhenkanal Sadar P.S. Case No.194 of 2020 pending in the Court of learned Sessions Judge, Dhenkanal for alleged commission of offences punishable under Sec. 147/148/341/294/506/302/149 of the Indian Penal Code and sec. 25 of the Arms Act.