AKASH DIGAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard.

(2.) At the instance of the opposite party no.2, the F.I.R., i.e., Gochhapada P.S. Case No.121 of 2023 came to be registered against the petitioner under Ss. 376(2)(n)/506 of the IPC read with Sec. 6 of the POCSO Act corresponding to C.T. Case No.54 of 2023 pending in the Court learned Additional Sessions Judge 'cum- Special Judge under POCSO Act, Phulbani.

(3.) During investigation, the police have recorded the statement of the victim under Sec. 161 of Cr.P.C. In her statement, the victim has stated that she had love relationship with the petitioner. However, with promise to marry her, the petitioner had sexually exploited her and also threatened her. Certified copy of the statement recored U/s 161 Cr.P.C is filed in Court today, which is taken on record.