JAMIRUL SK. Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner, learned counsel for the informant and learned counsel for the State.

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with S.T. Case No.139 of 2019 arising out of Baripada Town P.S. Case No.104 of 2019 pending in the Court of learned 1st Additional Sessions Judge, Baripada for offences punishable under Sec. 302/120-B/34 of the Indian Penal Code.