PINKU Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 17/10/2021 in connection with Ramchandrapur P.S. Case No. 166 of 2021 corresponding to G.R. (G.N.) Case No. 367 of 2021 pending in the court of learned NGN, Ghasipura for the alleged commission of offence under Ss. 376(1)/323/506 of IPC.