BENU ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) In pursuance of the order dtd. 27/9/2022, the learned counsel for the State has produced the written instruction from the Inspector in-charge of Malgodown police station, Cuttack which indicates that the petitioner, who is a lady has got no criminal antecedent. The written instruction is taken on record.

(3.) Heard learned counsel for the petitioner and learned counsel for the State.