A. ASHOK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

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

(3.) The Petitioner is in custody since 23/4/2024 in connection with Khandagiri P.S. case No-253/2024, corresponding to C.T. Case No.629/2024, pending before the Court of learned J.M.F.C.(V),Bhubaneswar; for the alleged commission of the offence under Ss. 392/411/413/482/34 of I.P.C.