DIBYA SINGH ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the leaned Standing Counsel for opposite party No. 1. None appears on behalf of opposite party No. 2 when the matter is called.

(2.) On consent of the parties, this CRLMC is disposed of at the stage of admission.

(3.) In this application under Section 482 Code of Criminal Procedure the petitioners pray for quashing of the F.I.R. lodged by opposite party No. 2 on the basis of which Kendrapara P.S. Case No. 35(8) of 2010 corresponding to G.R. Case No. 216 of 2010 of the Court of the learned S.D.J.M., Kendrapara has been registered.