REBATIKANTA MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Kendrapada P.S.Case No.203 of 2023 corresponding to G.R. Case No.2279 of 2023, now pending in the Court of learned Sessions Judge, Kendrapada under Ss. 419, 420, 468, 471/ 34 of IPC.

(2.) Mr.Pratik, Nayak, learned counsel for the petitioner submitted that the petitioner is an employee in the Company of Mr.Aryabrata Tripathy who alongwith co-accused Navin allegedly manipulated the Mail I.D. and logo of Navayuga Infortech Pvt. Ltd.

(3.) On 4/10/2023, a report had been called for from the Investigating Officer whether the detention of the petitioner in custody is necessary for the purpose of investigation. In response to the same, Mr.A.P.Das, learned Addl. Standing Counsel has produced a report dtd. 7/10/2023 of the IIC Town P.S., Kendrapara, wherein he has stated as follows: