FAKIRA NAIK 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. Case No.48 of 2020, pending in the Court of learned Adhoc. Assistant Sessions Judge, Fast Track Court (POCSO), Baripada, arising out of Kuliana P.S. Case No.44 of 2020, for commission of offences under Sec. 376-AB of IPC read with Sec. 6 of POCSO Act.