SK. HUGULA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) Heard learned counsel for the appellant, learned counsel for the informant and learned counsel for the State.

(3.) The appellant has preferred this Criminal Appeal challenging the order dtd. 2/12/2020 passed by the learned Special Judge-cum-Sessions Judge, Kendrapara in T.R. Case No. 17 of 2020 arising out of Rajnagar P.S. Case No. 46 of 2020, registered under Ss. 307, 376, 511/34 of IPC and sec. 3(1)(r), 3(1)(w)(i), 3(2)(v) of the SC and ST Act, has filed the present appeal.