NARENDRA 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 31/3/2022 in connection with Gondia P.S. Case No.86 of 2022 corresponding to C.T. (Sessions) Case No.213 of 2022 pending in the Court of learned Addl. Sessions Judge-Dhenkanal for the alleged commission of offence under Ss. 498(A)/302/304-B/34 of IPC read with Sec. 4 of D.P. Act.