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Judgment
Biswajit Mohanty, J
This matter is taken up through video conferencing mode.
Heard Mr. R.N. Mohanty, learned counsel for the petitioner and Mr. G.R. Mohapatra, learned Additional Standing Counsel.
Considering the fact that Khandagiri P.S. Case No. 366 dated 14.07.2021 at the instance of the petitioner has been registered under Sections 341, 323, 294, 354, 506, 34 of the I.P.C. read with Sections 8 of POCSO Act (Amended), 2019 and 3(1)(r), 3(1)(s), 3(1)(w)(i) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, the opposite party i.e. the Investigating Officer-cum-Asst. Commissioner of Police, Zone-III, Bhubaneswar (opposite party No.5) is directed to complete the investigation in accordance with law within a period of four weeks. It is needless to say that while carrying out the investigation, the statement of the petitioner under Section 164(5A) of the Cr.P.C. shall be recorded, if not already recorded. Petitioner is directed to extend full co-operation in the matter of investigation.
Accordingly the CRLMP is disposed of.
Urgent certified copy of the order be granted on proper application.
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