DEEPAK CHOUDHURY 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 20/11/2023 in connection with Raighar P.S. Case No. 201 of 2023 corresponding to G.R. Case No. 306 of 2023 pending in the Court of the learned NGN-Cum-JMFC, Raighar, Nabarangpur for the alleged commission of offence under Ss. 406/408/409 of IPC.