LAXMI NARAYAN PAIKARAY Vs. STATE OF ORISSA

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 in connection with Khallikote P.S. Case No.173 of 2022 corresponding to S.T. Case No.15 of 2023 pending in the Court of learned Asst. Sessions Judge, Khallikote for the alleged commission of offence under Ss. 341/323/324/307/34 of IPC.