LAWS(ORI)-2024-7-46

SANTOSH DAS Vs. STATE OF ODISHA

Decided On July 24, 2024
SANTOSH DAS 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 19/9/2022 in connection with Kodala P.S. Case No.486 dt. 19/9/2021 corresponding to S.T. Case No. 13/2022 pending in the court learned Addl. Sessions Judge, Kodala which arises out of G.R. Case No.424/2021 for the alleged commission of the offence under Ss. 302/307/341/294/324/506/34 of the I.P.C.