SOUMYA RANJAN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under sec. 439 of Cr.P.C. in connection with S.T. Case No.391 of 2017 arising out of Aul P.S. Case No.123 of 2014 pending in the Court of learned Additional Sessions Judge - cum- Special Judge, Kendrapara for offences punishable under Sec. 147/148/341/294/ 506/302/109/120-B/149 of the Indian Penal Code read with sec. 27 of the Arms Act.