HRUSHIKESH NAYA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Mr. Nayak, learned counsel for the petitioners and Mr. Swain, learned AGA for the State.

(2.) No notice is issued to opposite party No.2 as the same is considered not necessary.

(3.) Instant revision petition is filed by the petitioner assailing the impugned order dtd. 3/11/2025 passed in connection with 1CC Case No.11 of 2025 by the learned J.M.F.C.(City), Balasore on the grounds stated.