DIPAK BAITHARU Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The petitioner is in custody since 16/6/2022 in connection with Khariar P.S. Case No. 184 of 2023 corresponding to S.A. No. 24 of 2022 pending in the court of learned Addl. District and Sessions Judge, Nuapada for the alleged commission of offence under Ss. 363/366/376(2)(N)/376(3) of IPC read with Sec. 6 of POCSO Act.