BAUDHA MAJHI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned Addl. Government Advocate for the State.

(3.) The petitioner is aggrieved by order dtd. 9/1/2023 passed by learned Addl. Sessions Judge, Kantabanji in CMC No. 02 of 2022, whereby his application under Sec. 457 Cr.P.C. for release of seized Bolero vehicle was rejected.