ASHOK KUMAR MAHAKUD Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. P.S. Das, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for State - Opposite Party.

(3.) It is submitted that the offences alleged against the Petitioner are under Ss. 395/307/435 of I.P.C. and U/s.25/27 of the Arms Act. The certified copy of the charge-sheet is produced by the Petitioner and the same is kept in record.