PRADOSH KUMAR BISWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) Free copy of the rejection order dtd. 2/4/2024 was filing in Court. The same is taken report.

(3.) Heard learned counsel appearing for the Petitioner and learned Additional Standing Counsel appearing for the State-Opposite Party. Perused the materials placed before this Court.