SANKAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) An affidavit has been filed by the mother of Petitioner No.1 indicating the criminal antecedents of Petitioner No.1 as well as Petitioner No.2. The same is taken on record.

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

(3.) The Petitioners are accused in G.R. Case No.575 of 2022 pending on the file of learned J.M.F.C., Buguda arising out of Buguda P.S. Case No.588 of 2022 for commission of the alleged offence under Sec. 395 IPC.