ABHISEK JORG Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioners and learned counsel for the State.

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with G.R. Case No.197 of 2023 arising out of Joda P.S. Case No.70 of 2023 pending in the Court of learned J.M.F.C., Barbil for offences punishable under Sec. 457/380/411/34 of the Indian Penal Code.