GAGAN PUJARI 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 Mathili P.S. Case No.212 of 2021 corresponding C.T. Case No.53 of 2022 pending in the Court of learned Assistant Sessions Judge (Women's Court), Malkangiri for offences punishable under Sec. 493/417/506 of the I.P.C.