MANOJ KUMAR SAHU Vs. MAA TARINI COAL SUPPLIERS

JUDGEMENT

(1.) This matter is taken up by virtual mode.

(2.) Heard learned counsel for the parties.

(3.) The petitioner in this revision has challenged the legality and propriety of the order dtd. 9/1/2020 passed by learned Ist Additional Additional Sessions Judge, Baripada in Criminal Appeal No.41 of 2015 (arising out of I.C.C. Case No.110 of 2013).