KARUNAKAR SWAIN Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. B.S. Dasparida , learned counsel for the Petitioner and Mr. P.K.Maharaj, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 5/8/2021 in connection with Marsaghai P.S. Case No.339/2021 corresponding to G.R. Case No.90/2021 pending in the court of learned Addl. Sessions Judge-cum-Special Judge, Kendrapara, for the alleged commission of the offence under Ss. 376(AB/506 of I.P.C. read with Sec. 6 of the POCSO Act.