TANU MIRDHA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. B.R. Tripathy, learned counsel for the Petitioner and Mr. P. Tripathy, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 22/6/2021 in connection with Rairakhol P.S. Case No.110/2021 corresponding to Special G.R. Case No.51/2021 pending in the court of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Sambalpur for the alleged commission of the offence under Ss. 341/323/324/376(2)/511/506/34 of I.P.C. and Sec. 8 of the POCSO Act.