KHALI ACHARYA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the Special GR Case No. 72 of 2010 pending in the Court of learned 1st Addl. Sessions Judge, Cuttack on the ground that mutual compromise under Sec. 152 of the Electricity Act has been effected between the parties.

(2.) This Court vide order dtd. 16/11/2015 issued notice to the Opposite Party No.2 and directed stay of further proceeding of the aforesaid GR case. On the last occasion i.e. 29/8/2022 when the matter was called, none appeared for the Petitioner.

(3.) In view of the memo filed, the petition is disposed of as withdrawn.