PRAHALLAD MESUA 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 2/8/2023 in connection with C.T. Case No. 425(A) of 2021 in relating to C.T.Case No. 82 of 2023, arising out of E.O.W. P.S. Case No.11 of 2021, now pending in the Court of the learned P.O. Designated Court under the O.P.I.D. Act, Cuttack, Odisha, for the alleged commission of the offence under Ss. 409/420/467/465/ 471/120-B of the I.P.C. read with Sec. 66/66(c)/66(d) of I.T. Act. I