ASHISH PADHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) CRLMA under Sec. 439(1)(b) has been filed by the Petitioner assailing the order of the learned Sessions Judge, Ganjam, Berhampur I/c. dtd. 22/10/2022 in B.A No.1074 of 2022 rejecting permission sought by the Petitioner to leave the territorial jurisdiction of the trial court to Australia along with his mother on account of illness of his brother.

(3.) Heard learned counsel for the Petitioner and learned counsel for the State.