PANCHU PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) In terms of the notice issued, learned counsel Mr. Amitav Mishra has appeared on behalf of the Informant.

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

(3.) The Petitioner is an accused in connection with T.R. Case No.30 of 2023 pending on the file of learned Addl. District Judge-cum-Special Court, under POCSO Act, Puri, arising out of Kumbharpada P.S. Case No.34 of 2023 for commission of alleged offence under Sec. 376(2)(n)/376(3)/506 of IPC read with Sec. 6 POCSO Act.