SHER SINGH Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 12/10/2020 in connection with Marsaghai P.S. Case No.237 of 2020 corresponding to G.R. Case No.1355 of 2020 pending in the Court of learned Addl. Sessions Judge, Kendrapara for the alleged commission of offence under Ss. 457/395/397/307 of IPC read with Sec. 25 of Arms Act.