BARUNA GOUDA Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 28/6/2021 in connection with Bhanjanagar P.S. Case No.257/2021 corresponding to G.R. Case No.761/2021, which has presently been committed to the court of Addl. District-cum-Sessions Judge, Bhanjanagar in S.T. No.111/2021, for the alleged commission of the offence under Ss. 302/120-B/34 of I.P.C.