JUDGEMENT
V.NARASINGH,J. -
(1.)This matter is taken up through hybrid mode.
(2.)Heard learned counsel for the petitioner and learned counsel for the State.
(3.)The petitioner is an accused in connection with G.R. Case No.409 of 2022, pending on the file of learned S.D.J.M., Hindol, arising out of Hindol P.S. Case No.127 of 2022, for commission of offences under Sec. 392/34 of the IPC.
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