GOLA @ MIHIR KUMAR NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, the learned Counsel for the opposite party No. 2-the informant, and the learned Additional Government Advocate for the State perused the records and the joint affidavit.

(2.) The Petitioner has filed the present application under Section 482, Code of Criminal Procedure praying to quash the F.I.R. filed by opposite party No. 2 on 06.07.2009 and the proceeding in G.R. Case No. 558 of 2009 pending in the Court of learned S.D.J.M., Jagatsinghpur which arose out of the said F.I.R.

(3.) On the basis of F.I.R. lodged by the present opposite party No. 2, Tirtol P.S. Case No. 112 of 2009 was registered for alleged commission of offences under Sections 341/323/294/506 of the I.P.C. corresponding to G.R. Case No. 558 of 2009 of the Court of learned S.D.J.M,, Jagatsinghpur.