DINESH SENAPATI Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The petitioner is an accused in connection with C.T. Case No.2154 of 2022, pending on the file of learned S.D.J.M., Jharsuguda, arising out of Brajarajnagar P.S. Case No.252 of 2022, for commission of offences under Sec. 399/402 of IPC read with Sec. 25 of Arms Act.