SANGRAM KEHARI BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. S.J. Mohanty, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for State " Opposite Party No.1.

(2.) The present petition has been filed challenging the order dated 14 th December, 2021 of the learned S.D.J.M., Bargarh wherein the prayer of the Petitioner to dispense with his personal attendance under Sec. 205 of the Cr.P.C. has been rejected.

(3.) The Petitioner is the sole accused in I.C.C. No.52 of 2021 before the learned S.D.J.M., Bargarh for alleged commission of offence under Sec. 138 of the NI Act.