MADHABA RANA 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 counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. in connection with Thakurgarh P.S. Case No.02 of 2016 corresponding to C.T.(S) Case No.95 of 2016 pending in the file of learned Addl. Sessions Judge, Athmallik for alleged commission of offences punishable under Sec. 376/506 of the Indian Penal Code.