(1.) This matter is taken up through hybrid mode.
(2.) Heard learned counsel for the Petitioner and learned counsel for the State.
(3.) The Petitioner is in custody since 16/4/2024 in connection with Baidyanathpur P.S. Case No. 215 of 2024 corresponding to G.R. Case No. 952 of 2024 pending before the Court of learned S.D.J.M., Berhampur for the alleged commission of the offence under Ss. 370/370-A/34 of IPC.