SRIKANT DAS 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. 10/2/2020 passed by the learned 3rd Additional Sessions Judge (POCSO), Cuttack in G.R. Case No.54 of 2018, arising out of Choudwar P.S. Case No.144 of 2018 registered for commission of offences under Ss. 376(2)(i)/506 of the I.P.C. read with Sec. 4 of the POCSO Act, issuing N.B.W. against him.