PAPU DANDASEA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. C. Behera, learned counsel for the Petitioner and Mr. S.K.Mishra, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 28/9/2021 in connection with R. Udayagiri P.S. Case No.123/2021 corresponding to G.R. Case No.145/2021 pending in the court of learned J.M.F.C., R. Udayagiri, for the alleged commission of the offence under Sec. 376(2)/294/506 of I.P.C.