MINAKETAN BISWAL 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 17/10/2023 in connection with Kamakhya Nagar P.S. Case No. 470 of 2023 corresponding to G.R. Case No. 867 of 2023 pending in the Court of the learned SDJM, Kamakhya Nagar for the alleged commission of offence under Ss. 498-(A)/302/34 of IPC.