HARIBANDHU KARLIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) It is submitted by the learned counsel for the State, on instruction, that the notice has been served on the victim/informant on 1/4/2023. In spite of service of notice, no one appears on behalf of the victim/informant.

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

(3.) The Petitioner is an accused in T.R No.34 of 2022 pending on the file of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Jeypore, arising out of Kotpad P.S. Case No.39 of 2022 for commission of the offence under Ss. 363/376(2)(n)376(3)/344 IPC and Ss. 4(2)(6) of the POCSO Act.