KHIROD RANA Vs. STATE OF ORISSA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 1/5/2023 in connection with Titilagarh P.S. Case No.114 of 2023 corresponding to G. R. Case No.144 of 2023 pending in the Court of learned S.D.J.M., Titilagarh, for the alleged commission of offence under Ss. 468/471/489(B)/489(C)/120-B of the IPC.