DHANURJAYA PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) Heard Mr.Das, learned counsel for the Petitioner and Mr.Pradhan, learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. and the offences alleged are under Ss. 147/148/ /302/460/506/120-B/ 149 of the I.P.C., Sec. 25/27 of the Arms Act and Ss. 16/17/18/20/22 of the UAP Act and Sec. 17 of the Crl. Amendment Act.