SAILENDRA PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

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

(3.) The petitioner being in custody in connection with C.T.(Sessions) No.22 of 2020 corresponding to C.T. Case No. 2275 of 2019 arising out of Brajarajnagar P.S. Case No.263 of 2019 pending in the court of learned C.J.M.-cum Assistant Sessions Judge, Jharsuguda for commission of offence under Sections 353/332/307/34 of the Indian Penal Code read with sections 25 and 27 of the Arms Act.