DHUBALESWAR SAHU 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 of Cr.P.C. in connection with Turekela P.S. Case No.83 of 2021 corresponding to G.R. Case No.244 of 2021 pending in the Court of learned J.M.F.C., Kantabanji for offences punishable under Sec. 274/275/120-B of the Indian Penal Code.