SANJAN 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 23/3/2024 in connection with Rajnagar P.S. Case No.549 of 2023 corresponding to Case G.R. Case No.637 of 2023 pending in the Court of learned N.GG.N.-cum-J.M.F.C., Rajnagar for the alleged commission of offence under Ss. 395/450/506/412 of I.P.C and r/w 25 of Arms Act of IPC.