CHAITANYA BHADRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

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

(3.) The petitioner has filed this application challenging the order dtd. 1/9/2006 in G.R. Case No.55 of 2003 in connection with Kendrapara P.S. Case No.25 of 2003 for the commission of offence under Ss. 432, 353 and 506 of the IPC pending in the court of SDJM, Kendrapara issuing N.B.W. against him.