RUDRA NARAYAN BHUTIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This mattter is taken up by virtual mode.

(2.) Heard, learned counsel for the appellantt, learned counsel for the informant and learned counssel for the State.

(3.) The apppellant has preferred this Criminal Appeal challengingg the order dtd. 23/11/2020 passed by the learned Addditional District Judge cum -Special Court, under POCSO Act, Angul in Special Case No. 51 of 2020 (Arising out ofNalco Township PS Case No. 103 of 2020).