SUDARSHAN SETHI 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 in connection with Hinjili P.S. Case No.527 of 2021 corresponding to S.T. Case No.4 of 2022 pending in the Court of learned Addl. Sessions Judge, Chhatrapur for the alleged commission of offence under Ss. 364/302/201/34 of IPC.