HARIBANDHU KHATUA 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 7/7/2021.2021 in connection with Baghamari P.S. Case No.43 of 2020 corresponding to G.R. Case No.516 of 2020 pending in the Court of learned SDJM, Khurda for the alleged commission of offence under Ss. 458/395 of IPC.