RAMA MURMU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Sethi, learned counsel is engaged for the Informant-victim by High Court Legal Services Authority.

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

(3.) The Petitioner is an accused in C.T. Case No.149 of 2022 pending on the file of learned Special Court under POCSO Act, Mayurbhanj, Baripada, arising out of Jharpokharia P.S. Case No.251 of 2022 for commission of the offence under Ss. 376(3)/506 IPC and Sec. 4 of the POCSO Act.