KESHABA NAHAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioners and learned Additional Standing Counsel for the State.

(3.) The petitioners are in custody since 5/12/2021 in connection with Kabisuryanagar P.S. Case No. 503 of 2021 corresponding to G.R. Case No. 486 of 2021 pending in the court of learned J.M.F.C., Kabisuryanagar for the alleged commission of offence under Ss. 341/294/324/307/506 of IPC.