SREEKANTA KUMAR BARIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Asok Mohanty, learned Senior Counsel for the petitioner.

(2.) In this Criminal Revision the order dtd. 6/9/2018 passed in S.T. Case No. 5/3 of 2016 by the learned 1st Addl. Sessions Judge, Puri (Annexure-3) rejecting the application for discharge, has been challenged.

(3.) This Criminal Revision has been admitted on 14/3/2019 and this Court has observed that it is necessary to peruse the LCR so as to make an endeavour for disposal of the revision at the stage of admission. But no direction has been issued to call for the LCR.