PRASANTA KUMAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. S.P. Dash, learned counsel for the petitioner and Mr. S.S. Pradhan, learned Addl. Govt. Advocate for the State.

(3.) In this application under Sec. 482 Cr.P.C., the order dtd. 19/9/2007 passed by the learned J.M.F.C., Nimapara in G.R. Case No. 335 of 2006 corresponding to Kakatpur P.S. Case No.64 of 2006, issuing N.B.W. of arrest against the petitioner has been challenged.