RUDRA PRATAP MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Ms. S. Mishra, learned Addl. Standing Counsel for the State submits the instruction dtd. 2/5/2024 of the S.I. of Police Madhupatna Police Station regarding criminal antecedents of the petitioner where it is stated that the petitioner is involved in (i) Balianta P.S. Case No. 173 dtd. 15/6/2016 under Ss. 419, 420 of IPC and (ii) Madhupatna P.S. Case No. 159 of 2023 under Sec. 420 of IPC (the present case).

(2.) This is the third application under Sec. 439 of Cr.P.C. in connection with Madhupatna P.S. Case No. 159 of 2023 corresponding to G.R. Case No. 472 of 2023 pending in the Court of the learned J.M.F.C.-IV, Cuttack under Ss. 420, 419, 506 of IPC.

(3.) Heard Mr. S.N. Mishra, learned counsel for the petitioner, Ms. S. Mishra, learned Addl. Standing Counsel for the State and Mr. M.B.Das, learned counsel for the informant.