SANJEEB Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner is an accused in S.T. Case No.18 of 2021 arising out of Jajpur Road P.S. Case No.200 of 2020 on the file of learned Additional District and Sessions Judge, Jajpur Road for commission of offences under Ss. 498-A/302 of the Indian Penal Code.