NILAMADHAB MANDAL Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The Petitioner being in custody in connection with Pattapur P.S. Case No.115 of 2020 corresponding to S.T. Case No.127 of 2022 pending before the court of learned Additional District and Sessions Judge, Berhampur, Ganjam, registered for the alleged commission of offence under Ss. 342/302/364/120-B, 34 of I.P.C., has filed this petition for his release on bail.