SUKU JALA Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 26/2/2021 in connection with Motu P.S. Case No. 55 of 2020 corresponding to C.T. Case No. 65 of 2021 pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri for the alleged commission of offence under Ss. 302/201/342/34 of IPC.