CHAKRADHAR ROUT Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) In this CRLMC, the petitioners have made a prayer to quash the impugned order dtd. 6/4/2021 passed in G.R. Case No.436 of 2020, arising out of Banki P.S. Case No.313 of 2020, by the learned S.D.J.M., Banki taking cognizance of offences under Sec. 341/ 294/ 323/ 325/ 506/ 307/ 34 of the I.P.C. against them.