LAWS(ORI)-2022-11-68

CHOUDHURY MOHANTA Vs. STATE OF ODISHA

Decided On November 25, 2022
Choudhury Mohanta Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under sec. 438 of Cr.P.C. in connection with Keonjar Sadar P.S. Case No. 130 of 2014 corresponding to Special Case No. 76 of 2014 pending in the Court of learned Special Judge, Keonjhar for offences punishable under Sec. 366/376/506/34 of the Indian Penal Code, sec. 4 of the POCSO Act and sec. 3 of the SC and ST (PoA) Act.