SANTOSH KUMAR ROUT 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 26/12/2021 in connection with S.T. Case No.41/2022(G.R. Case No.2240/2021) corresponding to Keonjhar Sadar P.S. Case No.563/2021 pending in the Court of learned Sessions Judge, Keonjhar for the alleged commission of the offence under Ss. 302/120-B/201/34 of I.P.C.