JHARANA KHUNTIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter taken up through hybrid arrangement.

(2.) Heard learned counsel for the Petitioner and learned Counsel for the State.

(3.) In this CRLMP the petitioner has sought for direction of this Court to the learned Judge, Special Court, POCSO, Dhenkanal for early disposal of C.T.(Special) POCSO Case No.42 of 2020 arising out of Kamakhya Nagar P.S.Case No.191 of 2020 for the offence under Ss. 363/366/376(3)/376(2)(n) of IPC read with Sec. 6 of the POCSO Act.