SHAKTIMAN 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 Deogaon P.S. Case No.97 of 2024 corresponding to G.R. Case No.886 of 2024 pending in the Court of learned SDJM, Balangir, registered for the alleged commission of offence under Ss. 395/397/120(B) of the I.P.C. and 25/27 of the Arms Act, has filed this petition for his release on bail.