HAMBIRA SOREN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) Heard learned counsel for the petitioners, learned counsel for the State/opposite party No.1 and learned counsel for the informant/opposite party No.2 who are present in Court today through physical mode. The informant opposite party no.2 namely,Menakshee Biswas appears in person in Court today through virtual mode and also the petitioner appears in person in court today through physical mode.

(3.) In this application under Sec. 482 of the CrPC, the Petitioner has prayed for quashing the entire proceeding more particularly order of cognizance dtd. 13/6/2018 at Annexure-2 series passed by the learned S.D.J.M., Panposh, Rourkela in GR Case No. 54 of 2018arising out of Rourkela MahilaPS Case No. 02 of 2018.