SURENDRA RAHULA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. R.S. Samal, learned counsel for the Petitioner and Mr. S.S. Kanungo, learned Additional Government Advocate.

(3.) This application under Sec. 438 Cr.P.C. has been filed by the petitioner, namely Surendra Rahula @ Roula apprehending arrest in connection with Ersama P.S. Case No.176 of 2022, corresponding to G.R. Case No.370 of 2022 of the Court of learned J.M.F.C., Ersama for offence under Ss. 341/323/307/294/34 of the Indian Penal Code.