BABAJI JENA Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 7/11/2021 in connection with Sheragada P.S. Case No.32/2018 corresponding to G.R. Case No.57(b)/2018 pending in the court of learned J.M.F.C., Sheragada for the alleged commission of the offence under Sec. 302/120-B/3434 of I.P.C. , Sec. 25(1-A) (b) and Sec. 27 of the Arms Act.