BALLABHA MALLIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is an accused in S.T. Case No.533 of 2016 on the file of learned Sessio ns Judge-cum-Special Judge, Kendrapaa charge-sheeted under Sections 363/376(2)(i)(n)/506, I.P .C. read with Section 6 of POCSO Act.

(3.) It is alleged that the present petitioner along with another forcibly kidnapped the da ughter of the informant while she had been to attend call of nature and keeping her confined i n a room, present petitioner forcibly committed rape on her against her will and on the next d ay, she was brought back and left near her house.