CHAINA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Mr. Sudhir Kumar Sahoo, Inspector in-charge of Mancheswar Police Station appears through virtual mode on being instructed to the learned counsel for the State in that respect.

(3.) An order was passed on 13/4/2023 directing the Inspector in-charge of Mancheswar Police Station to appear before the learned trial Court i.e. 3rd Addl. Sessions Judge, Bhubaneswar in C.T. Case No.88 of 2020 on or before 24/4/2023 and receive summons in respect of the eye witness Mangulu Jena and ensure his attendance on the date fixed.