SUDAM NAG Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 4/10/2021 in connection with Kantabanjhi P.S. Case No. 229 of 2021 corresponding to G.R. Case No. 479 of 2021 pending in the court of learned J.M.F.C., Kantabanjhi for the alleged commission of offence under Sec. 395 of IPC read with Sec. 25 of Arms Act.