KAMALAKANTA JENA 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 16/5/2023 in connection with Bansada P.S. Case No.154/2023 corresponding to G.R. Case No.340/2023 pending in the Court of learned J.M.F.C., Chandbali for the alleged commission of the offence under Ss. 498-A/304-B/302/34 I.P.C. and Sec. 4 of the D.P. Act.