KISHORE KALET Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEAD Learned Counsel for the parties.

(2.) PETITION filed by the informant -Petitioner through the Learned A. P. P. under Section 319 of the Cr. P.C. to issue warrant of arrest and proceed against the present Opp. Party Nos. 3 and 4 in S.T. Case No. 102/30 of 2008 having been rejected by the Learned ACJM -cum -ASJ. Rourkela, the Petitioner has come up before this Court in the present revision.

(3.) LEARNED Counsel for Opp. Party No. 3 and 4 submits that the evidence collected is not sufficient for the Court to arrive at a conclusion that if un -rebutted such evidence would lead to conviction of Opp. Party Nos. 3 and 4 in the case.