CHITRASEN MAGAR 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 22/7/2023 in connection with Sadar P.S. Case No.126 of 2023 corresponding to G.R. Case No.500 of 2023 pending in the Court of learned S.D.J.M., Sundargarh for the alleged commission of offence under Ss. 457/380/427/411/201/34 of IPC.