GOPAL CHANDRA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) The Petitioner, who is in custody in connection with UPD Cuttack Sadar P.S. Case No.555 of 2020, corresponding to S.T. Case No.198 of 2021, pending in the court of the learned 1st Additional District and Sessions Judge, Cuttack and registered for the alleged commission of offences under Ss. 302/449/120-B/109/457/380/ 34of I.P.C., has filed this petition seeking for his release on bail.