SAGAR TIGGA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Learned counsel for the State on instruction submits that notice has already been served on the informant/victim. None appearance for the informant/victim when the matter is called.

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

(3.) The Petitioners are accused in connection with Special G.R. Case No. 123 of 2022, pending in the Court of learned A.D.J.-cum-P.O. Special Court under POCSO Act, Sundargarh arising out of Rajgangpur P.S. Case No. 272 of 2022, for alleged commission of offences under Sec. -376(DA)/506 of the IPC and R/w. U/s.6 of POCSO Act.