KANHA JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner and learned Additional Standing counsel for the State.

(3.) Learned State counsel seeks further time to produce Social Investigation Report as directed by this Court by order dtd. 30/5/2024. Having regard to the fact that sufficient time has been granted to the State and the petitioner is a juvenile, I am not inclined to grant any further time. The revision is therefore, taken up for hearing.