MAHAVIR JAL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned Addl. Government Advocate for the State.

(3.) The petitioner is in custody since 14/4/2023 in connection with Ainthapali P.S. Case No.181 of 2023 corresponding to G. R. Case No.886 of 2023 pending in the Court of learned S.D.J.M., Sambalpur, for the alleged commission of offence under Sec. 436 of the I.P.C. turned to 436/153-A/295-A, 34 of IPC.