RAJESH KANDI Vs. STATE OF ODISHA

JUDGEMENT

(1.) None appears for the Petitioner, when the matter is called.

(2.) Heard learned counsel for the State and learned counsel for the Informant.

(3.) The Petitioner is in custody since 5/10/2022 as an accused in G.R. Case No.704 of 2022 pending on the file of learned J.M.F.C., Konark, arising out of Gop P.S. Case No.390 of 2022 for commission of the offence under Ss. 376(2)(n)/506 IPC.