MANTU 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 6/7/2023 in connection with Ghasipura P.S. Case No.218 of 2023 corresponding to G.R. (GN) Case No.351 of 2023 pending in the Court of learned NGN, Ghasipura for the alleged commission of offence under Ss. 302/201/34 of IPC.