A. BHIKARI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. B. Jena, learned counsel appearing through V.C submits that he has instruction to appear on behalf of the Informant. He is called upon to file the vakalatanama during the course of day.

(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 connection with G.R. Case No.402 of 2023, pending before the Court of the learned J.M.F.C., Khalikote, arising out of Rambha P.S. Case No.159 of 2023 for alleged commission of offences under Ss. 376(2)(n)/294/506/34 IPC.