DHIRAJ KUMAR SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this application under Sec. 482 Cr.P.C., the petitioners have prayed for quashing the proceeding in G.R. Case No.596 of 2021 pending in the file of learned S.D.J.M. (S), Cuttack for commission of offence punishable under Ss. 294/323/341/506 read with Sec. 34 of IPC.

(2.) Mr.R.K.Pradhan, learned counsel for the petitioners submits that petitioner Nos.1 and 2 are the nephew of opposite party No.2 and petitioner No.3 is their neighbour and the case was a result of a civil dispute between the petitioner Nos.1 and 2 and opposite party No.2. In the meanwhile, the matter has been settled between the parties out of Court and opposite party No.2 does not want to proceed with the case, for which no useful purpose will be served by keeping the case pending.

(3.) Considering the above submissions, issue notice to the opposite parties.