ROSHNI MEHER Vs. STATE OF ODISHA

JUDGEMENT

(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 C.T. Case No.536/66/04 of 2018-19, on the files of learned Additional Session Judge-CumSpecial Judge POCSO Act, Bargarh, arising out of J.G.R. No.536/66 of 2018, under Ss. 450/307/302/34/120-B of IPC and is in custody since 8/12/2018.