ARABINDA MAHAKUL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. A.K.Panda, learned counsel for the Petitioners and Mr. P.K.Maharaj, learned Addl. Standing Counsel for the State.

(3.) The Petitioners are in custody since 12/12/2021 in connection with Tikayatpalli P.S. Case No.57/2021 corresponding to G.R. Case No.630/2021 pending in the court of learned S.D.J.M., Bonai for the alleged commission of the offence under Ss. 376(2)(n)/294/417/313/34 of I.P.C.