KAILASH CHANDRA PANDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the appellant and learned Addl. Standing Counsel for the State.

(3.) The appellant is in custody in connection with Pattamundai P.S. Case No.728 of 2021 corresponding to T.R. Case No.159 of 2021 pending in the Court of learned Addl. District and Sessions Judge-cum-Special Judge, (POCSO), Kendrapara for the alleged commission of offence under Ss. 363/294/323/376(2)(n)/302/201/34 of IPC read with Ss. 3(1)(r)/3(1)(s)/3(2)(va) of SC and ST Act.