SAMBHU MURMU Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioner is in custody since 14/5/2015 in connection with Chandua P.S. Case No. 37 of 2009 (CID P.S. Case No. 28 of 2009) corresponding to G.R. Case No. 1187 of 2009 pending in the court of the learned SDJM, Baripada for the alleged commission of offence under Ss. 302/34 if IPC r/w Ss. 25 and 27 Arms Act.