S.K. JHUNJHUNWALA Vs. PROVIDENT FUND INSPECTOR

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

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

(3.) The petitioner is aggrieved by order dtd. 28/12/2021 passed by learned S.D.J.M.(S), Cuttack, whereby his application filed under Sec. 205 Cr.P.C. was rejected.