PRIDE PATRA 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 14/3/2024 in connection with Bhograi P.S. Case No.112 of 2024 corresponding to C.T. Case No. 189 of 2024 pending in the court of the learned Gram Nyayadhikari -cum- J.M.F.C., Bhograi; for the alleged commission of the offence under Sec. 392 of I.P.C. It is alleged that while the informant was going to College two unknown culprits came on a motor cycle from the rear and snatched away her bag. Subsequently, they threw away the bag, but the mobile phone kept therein was missing. No one has been named in the F.I.R. No T.I. parade has been conducted so far though charge sheet has already been submitted. The Petitioner appears to have been implicated on suspicion.