HEMANTA BEHERA 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 1/5/2024 in connection with Balikuda P.S. Case No.63/2004 corresponding to G.R. Case No.508/2004 pending before the learned S.D.J.M, Jagatsinghpur, for the alleged commission of the offence under Ss. 341/323/294/379/307/506 of I.P.C. As it appears the Petitioner was earlier on bail as per order passed by the learned Sessions Judge, Cuttack on 1/5/2008 with the condition that he shall appear before the learned S.D.J.M., Jagatsinghpur within a fort night. Since he did not comply such order, N.B.W. was issued.