SATHA ROUTRAY Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Mr. P.K. Muduli, learned Addl. Government Advocate has placed before us a report from the IIC, Banapur P.S. From the said report, it transpires that the victim has been recovered.

(3.) Her statements under Ss. 161 and 164 of the Cr.P.C. have been recorded.