MADAN PATRA Vs. STATE OF ORISSA

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 4/11/2021 in connection with Balasore Sadar P.S. Case No. 354 of 2021 corresponding to C.T. Case No. 920 of 2021 pending in the court of learned J.M.F.C., Rural, Balasore for the alleged commission of offence under Ss. 302/34 of IPC read with Ss. 25 and 27 of the Arms Act.