RAKESH KUMAR MOHARANA 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 Kamakhyanagar P.S. Case No.223 of 2024 corresponding to G.R. Case No.395 of 2024, pending in the court of learned S.D.J.M., Kamakhyanagar, registered for the alleged commission of offences under Ss. 395/ 120(B) of the I.P.C. read with Ss. 25/27 of the Arms Act and Ss. / 3/ 4 of the Indian Explosive Substances Act, has filed this petition for his release on bail.