PINTU PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel for the Petitioner and learned counsel for the State. Perused the F.I.R. and other relevant documents as well as statements.

(3.) This is an application under Sec. 439 of the Criminal Procedure Code.