PRABODH DAS Vs. STATE OF ODISHA

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 11/10/2021 having been remanded in connection with Kendrapara Town P.S. Case No.51/2010 corresponding to S.T. Case No.26/2022 pending in the Court of learned Sessions Judge, Kendrapara for the alleged commission of the offence under Sec. 302/120-B/201 of I.P.C.