TUKU BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing mode.

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

(3.) The Petitioner, in this case, has challenged the order dtd. 9/12/2021 passed by the learned Additional District and Sessions Judge-cum- Special Judge, Kamakhyanagar in C.T. Special Case No.30 of 2020, arising out of Tumusiga P.S. Case No.137 of 2020 registered under Ss. 294/ 506 of the I.P.C. read with Sec. 3(1) and 3(2) of the S.C. and S.T. (P.A.) Act, issuing N.B.W. against him.