AMRIT PRITAM BISWAL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. D.Naik, learned Senior counsel for the Petitioner and Mr. A. Pradhan, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 16/10/2021 in connection with Info City P.S. Case No.222/2021 corresponding to C.T. Case No.5603/2021 pending in the court of learned S.D.J.M., Bhubaneswar for the alleged commission of the offence under Sec. 364(A)/302/201/34 of I.P.C.