HIMADRI MALAYA MANGARAJ Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) Heard learned counsel for the Appellant, learned counsel for the State-Respondent No.1 and learned counsel for the Informant-Respondent No.2.

(3.) Pursuant to direction of this Court dtd. 25/2/2022, the 164 statement of the victim girl has been recorded again. Learned counsel for the State files certified copy of the 164 statement in Court today, the same is taken on record.