SRIKANTA PATEL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. R.N. Prusty, learned counsel for the Petitioner and Ms. S. Mishra, learned Additional Standing Counsel for State - Opposite Party No.1.

(2.) The present petition has been filed challenging the order dtd. 26/2/2022 of the learned S.D.J.M., Jharsuguda wherein the prayer of the Petitioner to dispense with his person attendance under Sec. 205 of Cr.P.C. has been rejected.

(3.) The Petitioner is the sole accused in I.C.C. No.147 of 2019 before the learned S.D.J.M., Jharsuguda for alleged commission of offence under Sec. 138 of the NI Act.