DAGRE SWAR Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. J. Sahu, learned counsel for the Petitioner and Miss S. Mishra, learned Addl. Standing Counsel for the State.

(3.) The petitioner is in custody since 10/9/2021 in connection with Belpada P.S. Case No.190/2021 corresponding to Spl. G.R. Case No.100/2021 pending in the court of learned Addl. Sessions Judge-cum-Special Judge for the alleged commission of the offence under Ss. 363/376(2)(n) of I.P.C. and Sec. 6 of the POCSO Act.