DHANURJAYA SOURA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioners and learned Addl. Standing Counsel for the State.

(3.) The petitioners are in custody since 30/12/2022 in connection with Kotpad P.S. Case No.201 of 2022 corresponding to C.T. No.48 of 2023, pending in the Court of learned Addl. District and Sessions Judge, Jeypore for the alleged commission of offence under Ss. 302/201/34 of IPC.