N. BHIKARI PATRA Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The petitioner is an accused in connection with G.R. Case No.583 of 2022, pending on the file of learned J.M.F.C., Khallikote, Ganjam, arising out of Khallikote P.S. Case No.255 of 2022, for commission of offences under Ss. 143/341/294/323/326/307/506/149 of IPC.