K. CHANDANA SUBUDHI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. A.K.Panda, learned counsel for the Petitioner and Mr. S.K.Mishra, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 27/8/2021 in connection with Pattapur P.S. Case No.267/2021 corresponding to G.R. Case No.254/2021 pending in the court of learned N.G.N.-cum-J.M.F.C., Sanakhemundi, for the alleged commission of the offence under Sec. 395 of I.P.C. and Sec. 25(1-B) (a)/27 of the Arms Act.