ADIL MAHAMMED 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 S.T. Case No.12 of 2020 arising out of Titilagarh P.S. Case No.219 of 2020 pending in the Court of learned Additional Sessions Judge, Titilagarh for offences punishable under Sec. 302/201/ 120-B/34 of the Indian Penal Code.