SASANKA SEKHAR MUNI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) In this CRLREV, the Petitioner has assailed legality of the order dtd. 4/7/2023 passed by the Additional Sessions Judge, Khallikote in Misc. Case No.3 of 2023 rejecting his application under Sec. 457 of the Cr.P.C. for interim release of the seized TOYOTA Etios vehicle bearing Registration No.OD 02-BH-8382.

(3.) Heard learned counsel for the Petitioner and the learned counsel for the State.