RABIN LUGUN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

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

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with Deogarh P.S. Case No.130 of 2021 corresponding to Special G.R. Case No.08 of 2021 pending in the Court of learned Additional Sessions Judge 'cum- Special Judge, Deogarh for offences punishable under Sec. 376(2)(n)/ 376(3)/ 506 of Indian Penal Code read with Sec. 6 of POCSO Act.