MUNA KHAN 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 2/12/2022 in connection with Athagarh P.S Case No. 302 of 2022 corresponding to Spl. G.R. Case No. 168 of 2022 pending in the court of the learned Ad-Hoc, ADJ(FTSC), CUTTACK for the alleged commission of offence under Ss. 341/324/376-AB/506 of IPC and Sec. 6 of POCSO Act.