PREM Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard Mr. B.K.Ragada, learned counsel for the Petitioner and Miss S. Mishra, learned Addl. Standing Counsel for the State.

(3.) The petitioner is in custody since 28/7/2021 in connection with Jatni P.S. Case No.171/2021 corresponding to T.R. Case No.314/2021 pending in the court of learned Addl. Sessions Judge, Bhubaneswar for the alleged commission of the offence under Sec. 363/366/376 (2)(n) of I.P.C. and Sec. 6 of the POCSO Act.