GURU CHARAN 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 7/2/2021 in connection with Binjharpur P.S. Case No.306 of 2020 corresponding to C.T. (Sess.) Case No.34 of 2021 pending in the Court of learned District and Sessions Judge, Jajpur for the alleged commission of offence under Sec. 302 of IPC.