LAWS(ORI)-2022-1-150

DHANI Vs. STATE OF ORISSA

Decided On January 20, 2022
DHANI Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

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

(2.) Heard Mr. Pradipta Beura, learned counsel for the Petitioner, and Mr. A. Pradhan, learned Addl. Standing Counsel for the State.

(3.) The Petitioner is in custody since 11/11/2021 in connection with Khuntuni P.S. Case No.46/2018 corresponding to Special G.R. Case No.36/2018 pending in the court of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Cuttack for the alleged commission of the offence under Ss. 452/354-B/427 of I.P.C. read with Sec. 12 of the POCSO Act.