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Judgment
The matter is taken up through Hybrid mode.
Mr. S.S. Kanungo, learned Additional Government Advocate appearing for the State has produced a copy of the written instructions issued by the IIC, Tangi Police Station, Khurda. It appears from the said written instruction that the victim girl (the name is withheld for protecting her identity) was rescued on 17.01.2016. After recording her statement, first under Section 161 of the Cr.P.C. and thereafter under Section 164 of the Cr.P.C., her custody was restored to her mother (the Petitioner). It further appears that a specific case was registered in the Tangi Police Station and after completion of investigation, the Police filed charge-sheet under Sections 363/366/376(2)(n) of the I.P.C. read with Section 6/5(L) of the POCSO Act.
In view of the revelation, this proceeding has become infructuous. Accordingly, the same stands closed and disposed of.
A copy of the written instruction dated 11.07.2022 issued by the IIC, Tangi PS, Khurda is made part of this record.
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