MANAS KUMAR MISHRA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioners, learned counsel for Opposite Party No.2 and learned Addl. Standing Counsel for the State.

(3.) This is an application under Sec. 482 of the Cr.P.C. The Petitioners are accused persons in Crl. Tr. No.97/2019 pending in the court of Asst. Sessions Judge-cum-Special Track Court, Bhubaneswar.