RASIKANTA DIGAL Vs. STATE OF ORISSA

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 2/10/2020 in connection with Balliguda P.S. Case No.182 of 2020 corresponding to S.T. Case No.47 of 2022 pending in the Court of learned Addl. Dist. and Sessions Judge, Balliguda for the alleged commission of offence under Sec. 302 of IPC.