SURESH CHANDRA 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 23/7/2023 in connection with Bidyanathpur P.S. Case No.14 of 2018 corresponding to G.R. Case No.01 of 2018 pending in the file of the Presiding Officer, Designated Court under OPID Act, Berhampur, Ganjam for the alleged commission of offence under Ss. 420/406/409/425/506/34 of IPC and Sec. 4/5/6 of PCMCS (banning) Act 1978 and 6 of OPID (in F.E.) Act, 2011.