BAPUN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.

(3.) The petitioner is in custody since 30/5/2023 in connection with Bisoi P.S. Case No.56 of 2023 corresponding to C.T. Case No.37 of 2023 pending in the Court of learned Presiding Officer, Special Court under POCSO Act, Mayurbhanj, Baripada for the alleged commission of offence under Ss. 376(2)(n)/365/367/368/307/120-B of IPC read with Sec. 6 of POCSO Act, Sec. 25 and 27 of Arms Act and Ss. 3(1)(r)/3(2)(v)/3(2)(va) of SC and ST (POA) Act.