LAWS(ORI)-2024-4-42

PRYAJIT SWAIN Vs. STATE OF ODISHA

Decided On April 02, 2024
Pryajit Swain Appellant
V/S
STATE OF ODISHA Respondents

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 22/2/2022 in connection with Pipili P.S. Case No.515 of 2021 corresponding to T.R. Case No.9 of 2022 pending in the Court of learned Addl. District Judge-cum-Special Court, Puri for the alleged commission of offence under Ss. 452/376(1) of IPC.