SANJAY KUMAR PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Opposite Parties.

(2.) The petitioner is an accused in connection with C.T. Case No.330 of 2022, pending in the Court of the learned District and Sessions Judge, Khurda @ Bhubaneswar, arising out of Infocity P.S. Case No.306 of 2022, for alleged commission of offences under Ss. 341/294/323/307/427/506/34 of IPC read with Sec. 3(1)(r)(s)/2(va) of SC and ST (PoA) Act.

(3.) It is stated that the petitioner is in custody since 2/11/2022 and since investigation has progressed substantially and as the injured have been discharged from hospital, further continuance of the petitioner in custody is unwarranted and in fact punitive.