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Judgment
This matter is taken up through hybrid mode.
Ms.S.Patnaik, learned Additional Government Advocate appearing for the opposite parties No.1 to 3 furnishes the status report received by her from the I.I.C., Sarangada Police Station.
The details of action taken by the police have been incorporated in the report but this action could not bring any fruitful result as yet. There is recourse left when the police can act and rescue the victim girl.
Let the matter be listed on 24th April, 2023.
Meanwhile, the rigorous action should be carried out so that the victim girl can be rescued by the next date.
We direct the Superintendent of Police, Kandhamal to continue to monitor the case and supervise the rescue operation and furnish the status report on analyzing the further action that is taken after this order by the next date.
Ms.S.Jena, learned counsel has appeared for the petitioner.
Ms. Jena, learned counsel has stated that the sisters of the accused are aware about his whereabouts. Therefore, the police may interrogate them and extract the fact for conducting the search operation.
A copy of this order be supplied to Ms.Patnaik, learned Additional Government Advocate for onward transmission.
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