SMRUTIKANT RATH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) The present criminal appeal is being taken up for hearing in question of the maintainability.

(3.) A report attached to the criminal appeal dtd. 2/12/2021 by the Stamp Reporter reveals that this criminal appeal files under Sec. 14-A(2) of S.C. and S.T. (P.A.) Act, 1989 may not lie to the Hon'ble Court as impugned order of taking cognizance has been passed on 12/4/2021.