KISHORE MUDULI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. S.K. Das, learned counsel has entered appearance on behalf of the Informant by filing Vakalatanama in Court. The same is taken on record.

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

(3.) The Petitioner is an accused in G.R. Case No.992 of 2022 pending on the file of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Koraput at Jeypore, arising out of Semiliguda P.S. Case No.137 of 2022 for commission of the offence under Ss. 376(2)(n)/376(3)/323/506/34 IPC and Sec. 4/6 of the POCSO Act.