ANADI NAYAK 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 Standing Counsel for the State.

(3.) The Petitioner, in this case, has assailed the order dtd. 17/2/2020 passed by the learned A.S.J., Mayurbhanj, Baripada in S.T. Case No.151 of 2017 rejecting his application under Sec. 317 of the Cr.P.C. and also issuing N.B.W. against him.