MUSTAQ ALLAM 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 20/10/2021 in connection with S.T Case No.64/16 of 2022 which is arising out of Plantsite P.S. Case No. 335 of 2021 pending in the file of Learned 2nd Addl. Sessions Judge, Rourkela, for the commission of the alleged offences punishable U/s.147/148/307/341/323/326/506/302/120-B/149 of IPC read with Sec. 25 and 27 of the Arms Act.