ZAMALUDDIN KHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter was not on Board but on the basis of special notice the same is taken up today in view of urgency.

(2.) Heard learned counsel for the Petitioners and learned counsel for the State.

(3.) The Petitioners are accused in connection with C.T. Case No.279 of 2024, pending on the file of learned J.M.F.C. (R), Balasore arising out of Remuna P.S. Case No.68 of 2024, for commission of alleged offences under Ss. 147/148/341/294/323/506/336/353/120-B/149 IPC read with Sec. 3 of the Public Property (Prevention of Damage) Act and Sec. 7 of the Criminal Law (Amendment) Act.