GOURANGA SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Section 482 of the Code of Criminal Procedure, 1973 (in short, 'the Code') has been filed with the prayer to quash the trial of Sessions Case No. 329/96 of the Court of Addl. C.J.M. -cum -Special Judge, Cuttack or to fix a time limit for disposal of the case.