JITU 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 15/12/2019 in connection with Daitari P.S. Case No.80 of 2019 corresponding to S.T. Case No. 17/30 of 2021-2020 arising out of G.R. Case No.1867 of 2019 pending in the Court of learned Addl. Sessions Judge, Keonjhar for the alleged commission of offence under Sec. 302 of IPC.