DILLIP KUMAR BEHERA Vs. STATE OF ODISHA

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 9/10/2020 in connection with Lingaraj P.S. Case No. 189 of 2020 corresponding to C.T. Case No. 26 of 2022 pending in the court of learned 3rd Additional Sessions Judge, Bhubaneswar for the alleged commission of offence under Ss. 302/294/506/120-B/34 of IPC.