BABAJI MOHURI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Since this case relates to the offences under Ss. 363, 376(3)/34 of the IPC read with Sec. 6 of the POCSO Act, notice needs to be issued to opposite party No.2.

(3.) Learned counsel for the petitioner is directed to file postal requisites to issue notice to opposite party No.2 within three working days. The notice be made returnable by 16/2/2022.