BISWA RANJAN TRIPATHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing mode.

(2.) Heard learned counsel for the Petitioners and learned Additional Standing Counsel for the State.

(3.) In this CRLMC under Sec. 482 of the Cr.P.C. the Petitioners have made a prayer to quash the F.I.R. dtd. 6/11/2021 bearing Chandrasekharpur P.S. Case No.455 of 20221 vis -vis the consequential criminal proceeding bearing C.T. Case No.6186 of 2021, pending in the court of the learned S.D.J.M., Bhubaneswar.