KRUSHNA CHANDRA GOUDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. Jagabandhu Sahoo, learned Senior Advocate appearing for the petitioner and learned counsel for the State.

(3.) This is an application under sec. 439 of Cr.P.C. in connection with Buguda P.S. Case No.265 of 2019 corresponding to S.T. Case No.15 of 2021 pending in the Court of learned Addl. Sessions Judge, Bhanjanagar for offences punishable under Sec. 363, 302, 201/34 of the Indian Penal Code.