AMIYA KUMAR PADHY 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 22/11/2019 in connection with Baidyanathapur P.S. Case No.263 of 2019 corresponding to G.R. Case No.15 of 2019 pending in the Court of learned Presiding Officer, O.P.I.D. Court, Berhampur for the alleged commission of offence under Ss. 120-B/467/468/471/406/420 of IPC read with Sec. 6 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Sec. 6 of the OPID Act, 2011.