RABINDRA PARIDA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. S.K.Das-2, learned counsel for the Petitioner and Miss S. Mishra, learned Addl. Standing Counsel for the State.

(3.) The petitioner is in custody since 12/10/2021 in connection with Sundargarh Town P.S. Case No.280/2021 corresponding to G.R. Case No.1597/2021 pending in the court of learned S.D.J.M., Sundargarh for the alleged commission of the offence under Ss. 419/420/468/471/323/325/307/ 506120-B/34 of I.P.C.