PABITRA RANJAN SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

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

(3.) The petitioner is apprehending arrest for the alleged commission of offence under Ss. 302/34, I.P.C. of the court of the learned J.M.F.C., Konark.