NABAGHANA MAJHI Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioner is an accused in connection with C.T. (Spl.) Case No.34 of 2021, pending on the file of learned A.D.J.-cum-Special Court (POCSO), Jharsuguda, arising out of Laikera P.S. Case No.78 of 2021, for commission of offences under Sec. 376(2)(n) of IPC and Sec. 6 of the POCSO Act.