KARUNAKAR MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.

(3.) This is an application under Sec. 482 of the Cr.P.C. The Petitioner is an accused in C.T. Case No.590 of 2022 in the Court of S.D.J.M., Balasore.