ARATI PATRA Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 8/11/2020 in connection with Talasari Marine P.S. Case No.19/2018 corresponding to C.T. Case No.279/2018 pending in the court of learned J.M.F.C., Bhograi for the alleged commission of the offence under Sec. 302/201/120-B/34 of I.P.C.