SUBHASHREE DAS @ MILI PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Subhashree Das @ Milli Panda, Kishore Kumar Jena and Sangram Kumar Bhoi @ Sangram Bhola with a prayer to quash the proceeding in G.R. Case No.16 of 2010 pending before the learned J.M.F.C., Banpur and S.T. No.12/116 of 2010 inthe court of learned Ad hoc Addl. Sessions Judge (F.T.C.), Khurda arising out of Balugaon P.S. Case No.8 of 2010 corresponding to CID (CB) P.S. Case No.1 of 2010.

(2.) Learned counsel for the petitioners sought to quash the criminal proceeding initiated against the petitioners inter alia, on the following grounds:

(3.) Learned Addl. Government Advocate, on the other hand, opposed the prayer made on behalf of the petitioners and made response to each of the contentions noted hereinabove.