PRITILATA DASH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The matter is taken up through Hybrid mode.

(2.) Mr. S.S. Kanungo, learned Additional Government Advocate appearing for the State has produced a copy of the written instructions issued by the IIC, Tangi Police Station, Khurda. It appears from the said written instruction that the victim girl (the name is withheld for protecting her identity) was rescued on 17/1/2016. After recording her statement, first under Sec. 161 of the Cr.P.C. and thereafter under Sec. 164 of the Cr.P.C., her custody was restored to her mother (the Petitioner). It further appears that a specific case was registered in the Tangi Police Station and after completion of investigation, the Police filed charge-sheet under Ss. 363/366/376(2)(n) of the I.P.C. read with Sec. 6/5(L) of the POCSO Act.

(3.) In view of the revelation, this proceeding has become infructuous. Accordingly, the same stands closed and disposed of.