RUSHIA NAHAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioners and learned Addl. Standing Counsel for the State.

(3.) The petitioners are in custody since 30/8/2023 in connection with Kabisuryanagar P.S. Case No.526 of 2023 corresponding to G.R. Case No.514 of 2023 pending in the Court of learned J.M.F.C., Kabisuryanagar for the alleged commission of offence under Ss. 302/307/324/34/120-B of IPC.