JUBARAJ MAHALA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard.

(3.) In this application under Sec. 482 Cr.P.C., the petitioner has prayed for quashing of the F.I.R. in Tihidi P.S. Case No. 279 of 2018 corresponding to G.R. Case No. 1376 of 2018 and the order dtd. 13/2/2019 passed by the learned S.D.J.M., Bhadrak taking cognizance of offences under Ss. 409/ 380/ 506/ 34 of IPC.