GOPI 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 Addl. Standing Counsel for the State.

(3.) This is an application under sec. 439 of Cr.P.C. in connection with Raikia P.S. Case No.50 of 2019 corresponding to S.T. Case No.136 of 2019 pending in the Court of learned Additional Sessions Judge, Balliguda for offences punishable under Sec. 302/201/34/120-B of the Indian Penal Code and.