KRUSHNA KHILLO 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 9/9/2021 in connection with Sunabeda P.S. Case No. 149 of 2021 corresponding to C.T. Case No. 64 of 2022 pending in the Court of learned Addl. Sessions Judge, Koraput for the alleged commission of offence under Ss. 376-D of IPC.