JITU 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 in connection with Angul Sadar P.S. Case No.568/2021 corresponding to G.R. Case No.1296/2021 pending in the court of learned S.D.J.M., Angul for the alleged commission of the offence under Ss. 302/34 of I.P.C.