DIPTI RANJAN PARIDA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) THE petitioner calls in question the order dated 10. 5. 2007 passed by the learned s. D. J. M. , Nayagarh in G. R. Case No. 275 of 2006 arising out of Nayagarh P. S. Case No. 162 of 2006.

(3.) BEFORE submission of the charge sheet and on the prayer of the I. O. , the learned s. D. J. M. has issued N. B. W. against the petitioner and another co-accused, by passing the impugned order which is as under:-