INDRAJIT SANDHA Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 1/8/2021 in connection with Khariar P.S. Case No.271/2021 corresponding to C.T. Case No.257/2021 pending in the court of learned J.M.F.C., Khariar for the alleged commission of the offence under Ss. 302/507/34 of I.P.C. read with Ss. 25 and 27 of the Arms Act.