KANSARI MINIYAKA 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 C.T. Case No.09 of 2023 arising out of Laxmipur P.S. Case No.92 of 2022 pending in the Court of learned Additional Sessions Judge, Koraput for offences punishable under Sec. 302/201/34 of the Indian Penal Code.