BINOD LUHAR Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing mode.

(2.) Heard learned counsel for the Petitioner and learned counsel for the State.

(3.) In this CRLMC, the petitioner has made a prayer to quash the order dtd. 22/10/2021 passed by the learned Sessions Judge-cum-Special Judge, Nuapada in C.M.C. No.5 of 2021, arising out of S.A. Case No.2 of 2021 rejecting his application filed under Sec. 457 of the Cr.P.C. and to release his seized vehicle bearing Registration No.OD-26C-9693 in his favour.