TUNA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioners 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.08-01 of 2020 arising out of Deogarh P.S. Case No.174 of 2019 pending in the Court of learned Additional Sessions Judge, Deogarh for offences punishable under Sec. 341/323/307/302/ 201/120-B/34 of the Indian Penal Code.