ISWAR NAHAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner 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.28 of 2023 arising out of Soso P.S. Case No.11 of 2023 pending in the Court of learned J.M.F.C., Hatadihi for offence punishable under Sec. 376-D of the Indian Penal Code.