DEEPAK KUMAR PATTNAYAK Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner and learned Additional Government Advocate for the State.

(3.) The petitioner has filed this CRLMC with a prayer to quash the charge-sheet as well as the proceeding initiated against him in G.R. Case No.460 of 2018, arising out of Kujang P.S. Case No.126 of 2018, registered for commission of offences under Sec. 341/ 354B/ 323/ 294/ 506 of the I.P.C., pending in the court of the learned J.M.F.C.(P), Kujang.