SUJAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is accused in S.T. Case No.43 of 2023 pending on the file of learned Ad hoc Addl. Sessions Judge (FTSC), Balasore, arising out of Raibania P.S. Case No.38 of 2016 for commission of the alleged offence under Ss. 341/376(1)/506 IPC

(3.) It is submitted by the learned counsel that the Petitioner is in custody since 3/12/2022.