S.K. Panigrahi, J
1. The matter is taken up through video conferencing mode.
2. Since this case relates to the offences under Sections 363, 376(3)/34 of the IPC read with Section 6 of the POCSO Act, notice needs to be issued
to opposite party No.2.
3. Learned counsel for the petitioner is directed to file postal requisites to issue notice to opposite party No.2 within three working days. The notice be
made returnable by 16.02.2022.
4. List this matter on 17.02.2022.
5. As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a print out of the order available in the
High Court’s website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide
Court’s Office Order dated 7th January, 2022.
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