BRAHMANANDA PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioners, in the present petition, challenge the order dtd. 18/7/2025 passed by the learned SDJM, Bhubaneswar in ICC Case No.6557 of 2013, whereby the evidence-in-chief filed on their behalf was discarded and they were directed to adduce evidence in accordance with law.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the petitioners made the following submissions: