TIRA DEEP Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Bhawanipatna Town P.S. Case No. 257 of 2023 corresponding to C.T. Case No. 68 of 2023 pending in the court of the learned Additional Sessions Judge-cum-Special Court under POCSO Act, Bhawanipatna under Ss. 294, 323, 313, 379, 376(2)(n), 506, 34 of IPC read with Sec. 6 of the POCSO Act.

(2.) In view of the statement of the victim recorded under Sec. 161 of Cr.P.C. and Sec. 164 of Cr.P.C., I consider fit to issue notice to the informant.

(3.) Mr. S.N. Mishra, learned counsel for the petitioner undertakes to array the informant as opposite party no.2 in this case. He shall be filed a consolidated cause title by tomorrow incorporating his/her name.