KAILASH AGRAWALLA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr.S.K.Dash, learned counsel for the petitioner.

(2.) This application under Sec. 482 of Cr.P.C. has been filed by the petitioner challenging the impugned order dtd. 5/5/2022 passed by the learned J.M.F.C., Bhuban in G.R. Case No.102 of 2014 arising out of Bhuban P.S. Case No.102 of 2014 framing charge against the petitioner.

(3.) Perused the impugned order.