SUBASH CHANDRA KAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Application under Sec. 482 Cr.P.C. is filed by the petitioner seeking an order to quash the criminal proceeding in C.T. Case No.457 of 2017 corresponding to Bhubaneswar Mahila P.S. Case No.8 of 2017 pending in the file of learned S.D.J.M., Bhubaneswar on the ground that there has been an amicable settlement between the parties.

(2.) Heard learned counsel for the petitioner and learned counsel for the opposite parties.

(3.) The petitioner is seeking quashing of the criminal proceeding in C.T. Case No.457 of 2017. Originally, the petitioner approached this Court to get the order of cognizance dtd. 13/2/2017 passed by the learned court below set aside. At present, a joint affidavit dtd. 19/4/2021 sworn by the petitioner and OP No.2 is filed by stating that the matter to have been amicably settled between them, in the meantime and therefore, both do not want to proceed with the case.