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Judgment
This matter is taken up through Hybrid Mode.
Ms. S. Patnaik, learned Additional Government Advocate has filed the status report submitted by the I.I.C., Sarangada Police Station. The said status report is taken on record.
On perusal of the status report, we find that the victim whose name is withheld for protecting her identity was rescued on 17.05.2023 from a forest area. After her rescue, the I.I.C., Sarangada Police Station has recorded her statement under Section 161 of Cr.P.C. through a lady officer. Even her statement has been recorded by a Judicial Magistrate under Section 164 of the Cr.P.C. After completion of her medical examination, she was produced before CWC, Phulbani. Later on, mother of the victim had taken her in her custody. It has been informed by Ms. S. Patnaik, learned Additional Government Advocate that the accused has been arrested and put to the process of justice.
Ms. S. Jena, learned counsel who has appeared for the petitioner, did not contradict the said statement of Ms. Patnaik which is entirely based on the status report.
In view of the above development, we close this proceeding.
A copy of this order be supplied to Ms. S. Patnaik, learned Additional Government Advocate.
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