SRI SURATH BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Ms. S. Patnaik, learned Additional Government Advocate has filed the status report submitted by the I.I.C., Sarangada Police Station. The said status report is taken on record.

(3.) On perusal of the status report, we find that the victim whose name is withheld for protecting her identity was rescued on 17/5/2023 from a forest area. After her rescue, the I.I.C., Sarangada Police Station has recorded her statement under Sec. 161 of Cr.P.C. through a lady officer. Even her statement has been recorded by a Judicial Magistrate under Sec. 164 of the Cr.P.C. After completion of her medical examination, she was produced before CWC, Phulbani. Later on, mother of the victim had taken her in her custody. It has been informed by Ms. S. Patnaik, learned Additional Government Advocate that the accused has been arrested and put to the process of justice.