RAYAN SAHA DAS 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 since 22/4/2024 in connection with Cyber Crime and Economic Office (CC and EO) P.S. Case No.08/2024 corresponding to G.R. Case No.218 of 2024 pending in the Court of learned S.D.J.M., Champua, Keonjhar for the alleged commission of offence under Ss. 419/420/465/467/468/471 of the IPC read with Sec. 66(D) of IT Act, 2000.