LAWS(ORI)-2022-1-97

TULARAM SAGARIA Vs. STATE OF ORISSA

Decided On January 27, 2022
Tularam Sagaria Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

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

(2.) Heard learned counsel for the parties. Perused the F.I.R., Case Diary and other relevant documents.

(3.) This is an application under Sec. 439 of the Criminal Procedure Code.