BHUYAN Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. S.P.Dash, learned counsel for the Petitioner and P.K.Maharaj, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 23/10/2020 in connection with Mahuldiha P.S. Case No.54/2020 corresponding to S.T. Case No.37/2021 (arising out of C.T. Case No.579/2020) pending in the court of learned Addl. Sessions Judge, Karanjia for the alleged commission of the offence under Sec. 302/34 of I.P.C.