AKASH SENAPATI Vs. STATE OF ORISSA

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 connection with Spl. G.R. Case No.20 of 2022, pending before the learned Additional District and Sessions Judge-cum-Special Judge, Sonepur, arising out of Sonepur P.S. Case No.136 of 2022, for commission of offences under Ss. 363/366/376(2)(n) of the IPC read with Sec. 6 of the POCSO Act.