PRAVUDUTTA PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up virtual mode.

(2.) Heard learned counsel for the parties.

(3.) The petitioners have filed this CRLMC with a prayer to quash the F.I.R. and the criminal proceeding against them vide Mahila P.S. Case No. 74 of 2021 for the offence under Sec. 498-A/323/294//506/307/354/34 of the I.P.C. read with Sec. 4 of the D.P.Act corresponding to C.T. Case No. 3708 of 2021 on the file of learned S.D.J.M., Bhubaneswar on the ground of compromise.