SANATAN RANA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The petitioner is in custody since 30/12/2022 in connection with Kabisuryanagar P.S. Case No.294 of 2022 corresponding to G.R. Case No.288 of 2022 pending in the Court of learned J.M.F.C., Kabisuryanagar for the alleged commission of offence under Ss. 302/ 450/341/323/354-A/ 364/ 506/ 34 of IPC read with Sec. 25 and 27 of Arms Act.

(3.) It is alleged that the petitioner being associated with several other persons and armed with deadly weapons, entered into the house of the informant and dragged her husband with the intention of kidnapping him. Subsequently, they killed him. It is submitted that the accusations are directed against one Jogendra Dalei and his sons but not against the petitioner.