GUDDU SHARMA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. Uma Shankar Patel, learned counsel for the petitioner appears through Virtual High Court at Sundargarh district and Mr. Rajesh Tripathy, learned Additional Standing Counsel for the State of Odisha.

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with G.R. Case No.108 of 2023 arising out of Rajgangpur P.S. Case No.76 of 2023 pending in the Court of learned J.M.F.C., Rajgangpur for offences punishable under Sec. 457/395 of the Indian Penal Code read with Sec. 25/27 of the Arms Act.