DEBENDRA MAJHI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner.

(3.) The Petitioner is aggrieved by the order dtd. 2/7/2025 on which date the NBW of arrest has been issued against him by the learned Addl. District & Sessions Judge, Khariar in S.T. Case No.95/21/42 of 2023-25.