SIBA HANTAL Vs. STATE OF ODISHA

JUDGEMENT

(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 in connection with Baripariguda P.S. Case No. 79 of 2009 corresponding to C.T. Case No. 35 of 2021 pending in the Court of learned Additional District Judge, Jeypore for the alleged commission of offence under Ss. 147/148/323/326/302/201/149 of IPC.