BAISHNABA PADHAN Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) This is an application under sec. 439 of Cr.P.C. in connection with Tusura P.S. Case No.32 of 2017 corresponding to S.C. No.48 of 2017 pending in the Court of learned Sessions Judge, Balangir for offences punishable under Sec. 302/201 of the Indian Penal Code.