SILU Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioners and learned Addl. Standing Counsel for the State.

(3.) The petitioners are in custody in connection with Kanhia P.S. Case No.93 of 2024 corresponding to G.R. Case No.458 of 2024 pending in the Court of learned S.D.J.M., Talcher for the alleged commission of offence under Ss. 125-B/341/294/323/307/506/34 of the IPC read with Sec. 25 of Arms Act.