BABULI 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 Naktideul P.S. Case No.70 of 2020 corresponding to S.T. Case No. 25/51 of 2021 pending in the Court of learned Addl. Sessions Judge, Rairakhol for offences punishable under Sec. 341/342/ 376(2)(n)(l) of the Indian Penal Code.