KALU CHARAN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The Petitioner is in custody since 17/10/2023 in connection with Purushottampur P.S. Case No. 721 of 2023 corresponding to G.R. Case No. 197/2023(T.R. No.44/2024-FTSC), pending before the Court of learned Ad-hoc Additional District and Sessions Judge (FTSA) under POCSO Act, Berhampur for the alleged commission of the offence under Ss. 363/366/376(2)(n) and Sec. 6 of the POCSO Act.