KANGRESS SWAIN 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 Kabisuryanagar P.S. Case No.224 of 2019 corresponding to S.T. Case No.156 of 2020 pending in the Court of learned Addl. Sessions Judge, Kodala, Ganjam for the offences punishable under Sec. 341/294/302/120-B/323/324/307/34 of the Indian Penal Code and Sec. 4 and 5 of the Odisha Prevention of Witch Hunting Act 2013.