HIMADRI MALAYA MANGARAJ Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) It is submitted by learned counsel for the Appellant that the matter has been amicably settled between the Petitioner and the Informant, which is supported by learned counsel for the Informant. An affidavit dtd. 8/2/2022 to that effect has been filed in Court today, which is taken on record.

(3.) In such view of the matter, learned trial court is directed to again record the statement of the victim girl under Sec. 164 Cr.P.C. as expeditiously as possible, preferably within a period of ten days hence. The IIC of the concerned police station is also directed to facilitate recording of the statement of the victim girl and shall ensure that the victim girl appears in court on the date fixed by the trial court upon production of copy of this order. 5. Let a copy of the statement recorded under Sec. 164 Cr.P.C. be forwarded to this Court for further order in the matter. 6. List this matter in the week commencing 14/3/2022. ....................................