NIRANJAN MOHARANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with Puri Town P.S. Case No.82 of 2018 corresponding to S.T. Case No.22/100 of 2022/2019 pending in the Court of learned 1st Addl. Sessions Judge, Puri for offences punishable under Sec. 302/34 of the Indian Penal Code and Sec. 25 and 27 of the Arms Act.