PRASANT KUMAR SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) It is agreed upon by both the parties that this matter may be disposed of at this stage of hearing on admission.

(3.) Petitioner is one of the accused persons in G.R. Case No. 2 of 1997 of the Court of S.D.J.M., Banki. He prayed for representation u/S. 205 of the Code of Criminal Procedure, 1973 (in short 'the Code'). That petition was rejected on 6-1-98 and the following order was passed,