ANAND Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing mode.

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

(3.) The petitioner has filed this CRLMC assailing the order dtd. 1/12/2021 passed by the learned A.D.J. (FTSC), Cuttack in Spl. G.R. Case No.79 of 2019, arising out of Niali P.S. Case No.85 of 2019 registered for commission of offences under Ss. 363/ 366/ 376(2)(n) of the I.P.C. read with Sec. 6 of the POCSO Act and Sec. 9 of the Prohibition of Child Marriage Act, issuing N.B.W. against him.