MANASI SAHU Vs. STATE

JUDGEMENT

(1.) On consent of the learned Counsel for the petitioners and the learned Counsel for the State, this Criminal Revision is disposed of at the stage of admission.

(2.) Heard the learned Counsel for the petitioners and the learned Counsel for the State.

(3.) The petitioners in this Criminal Revision have challenged the order dated 08.09.2015 passed by the learned Sessions Judge-cum-Special Judge, Balangir in G.R. Case No. 722 of 2013 arraying the present petitioners, who were not charge sheeted, as accused persons allowing the petition filed under Section 319 Cr.P.C., to be illegal and arbitrary, with a prayer to set aside the same.