AJAY KUMAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. S.R. Mohapatra, learned counsel for the Petitioners and Mr.S.K.Mishra, learned Addl. Standing Counsel for the State.

(3.) The Petitioners are in custody since 9/11/2021 in connection with Jatni P.S. Case No.587/2021 corresponding to G.R. Case No.624/2021 pending in the court of learned J.M.F.C., Jatni for the alleged commission of the offence under Ss. 294/323/302/506/34 of I.P.C.