ALOK BISOI @ RAMDAS JEW Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) This criminal revision is directed against an order dated 21.09.2015 passed by the learned J.M.F.C., Salipur on a petition of the Investigating Officer to discharge the petitioner who was forwarded in G.R. Case No. 622 of 2015 corresponding to Salipur P.S. Case No. 160 of 2015.

(3.) Facts relevant for disposal of this criminal revision are as follows:-