HIMANSHU DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. Sambit Ray , learned counsel for the Petitioner and Mr. P.K.Maharaj, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 4/1/2022 in connection with Balianta P.S. Case No.306/2020 corresponding to T.R. Case No.4/2021 pending in the court of learned Addl. Sessions Judge-cum-Special Judge (POCSO) for the alleged commission of the offence under Ss. 354-A of I.P.C. and Sec. 4 of the POCSO Act.