ARUN KUMAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) CRLMC No.2799 of 2021 and I.A. No.2145 of 2021 1. The matter is taken up through video conferencing mode.

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

(3.) Learned counsel for the petitioner submits that the petitioner and the victim have already got married and they have blessed with four years child out of their wedlock. In view of such facts, the petitioner is seeking quashment of Special G.R. Case No.13 of 2015, arising out of Raghunath Palli P.S. Case No.122 of 2014 pending in the court of learned Special Judge, Sundargarh. The petitioner is involved in the case for the commission of offence under Ss. 363, 366-A, 376(2)(i) of the IPC read with Ss. 4 and 8 of the POCSO Act.