LAWS(ORI)-2023-7-40

ASHOK MANDAL Vs. STATE OF ODISHA

Decided On July 06, 2023
Ashok Mandal Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State. Perused the F.I.R., case diary and other relevant documents on record.

(3.) This is an application under Sec. 439 of the Criminal Procedure Code.