BASANTA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. V. Jena, learned counsel for the Petitioner and Mr. A. Pradhan, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 15/9/2021 in connection with CID CB P.S. Case No.14 of 2021 corresponding to C.T. Case No.727 of 2021 pending in the court of learned S.D.J.M., Balasore for the alleged commission of the offence under Ss. 120-B/121/121(A)/34 I.P.C. read with Ss. 3,4 and 5 of O.S. Act.