PRAKASH KUMAR KHUNTIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Mohapatra, learned Senior Advocate has filed an appearance memo in Court today. The same is taken on record.

(2.) Heard learned Senior Advocate for the Petitioner, learned counsel for the State and learned Senior Advocate for the Informant.

(3.) The Petitioner-husband is an accused in C.T. Case No.3304 of 2022 pending on the file of learned S.D.J.M., Bhubaneswar, arising out of Khandagiri P.S. Case No.288 of 2022 for commission of the offence under Ss. 498-A/302/304-B/34 IPC and Sec. 4 of the D.P Act.