NURU MAHAMMAD 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 Addl. Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. in connection with Jankia P.S. Case No.218 of 2020 corresponding to S.T. Case No.49 of 2021 pending in the file of learned 1st Addl. Sessions Judge, Khordha for alleged commission of offences punishable under Sec. 376/323/506 of the Indian Penal Code.