PRIYA RANJAN 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 C.T. Case No. 54 of 2024 arising out of Tumudibandha P.S.Case No. 41 of 2024 pending in the Court of the learned J.M.F.C., Tumudibandha pending in the Court of the learned J.M.F.C., Tumudibandha, registered for the alleged commission of offence under Ss. 394 and 364(A) of the I.P.C, has filed this petition for his release on bail.