SAINA PARWIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is accused in C.T. Case No.593 of 2023 pending on the file of learned S.D.J.M., Balasore, arising out of Sahadevkhunta P.S. Case No.303 of 2023 for commission of the alleged offence under Ss. 419/420/467/468/34 IPC.

(3.) It is submitted by the learned counsel that the Petitioner is a lady and she is the first offender and is in custody since 17/7/2023.