ATIYA ZARREEN Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner in this CRLMP challenges the inaction of the police in taking any proper steps for completing the investigation in connection with Soro P.S. Case No.48 of 2019 registered for commission of offences under Ss. 341/323/506/294/354/468/465/471/34, I.P.C. read with Sec. 12 of the POCSO Act corresponding to Special Case No.44 of 2019.