MD. HAMIDULLAH Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the appellant and learned Additional Standing Counsel for the State appearing for the respondent no.1.

(3.) Since this case relates to the offences under Ss. 376(2)(n)379//506 of the Indian Penal Code read with Ss. Sec. 3(2)(v) of the S.C. and S.T. (P.A.) Act, notice needs to be issued to the respondent no.2.