KAILASH NAYAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) The petitioner, who is in custody in connection with Baipariguda P.S. Case No. 52 of 2025, corresponding to G.R. Case No. 223 of 2025, pending before the learned Sub- Divisional Judicial Magistrate (S.D.J.M.), Jeypore, and registered for the alleged commission of offences under Ss. 303(2) and 305 of the Bharatiya Nyaya Sanhita, 2023, has filed the present petition seeking his release on bail.