RAJESH KUMAR DHAL Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 23/11/2023 in connection with P.R. No.456/2023 of E.I and E.B Unit No.1, Cuttack, corresponding to 2(a)C.C. No.551/2023 pending in the court of learned J.M.F.C., Jajpur Road for the alleged commission of the offence under Sec. 52(a)(i) read with Sec. 55(B) of Odisha Excise Act.