CHAITU KINDO Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with G.R. Case No.700 of 2022 arising out of Bargaon P.S. Case No.188 of 2022 pending in the Court of learned J.M.F.C., Rajgangpur for offences punishable under Sec. 498-A/302/201/34 of the Indian Penal Code.