NANDAN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioners learned counsel for the State.

(3.) The petitioners are in custody in connection with Digapahandi P.S. Case No. 158 of 2023 corresponding to G.R. Case No. 844 of 2023 pending in the Court of learned S.D.J.M., Berhampur for the alleged commission of offence under 341/427/386/506/34 of IPC.