ABHIMANYU PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Due to cease work call given by the High Court Bar Association, counsel representing their respective parties in the case are not present. Petitioner and opposite party No. 2 are present in Court in person and have filed their Voter Identity Card in support of their identity. They have contended that they have entered into a compromise and do not want to proceed with the matter.

(2.) Perused the original Voter Identity Card and Xerox copies thereof duly signed by the parties. The same be kept on record.

(3.) Opposite party No. 2, being the complainant, filed I.C.C. Case No. 130 of 2013 before the Court of learned S.D.J.M., Jharsuguda against the petitioner-accused, which has been treated as F.I.R. and registered as Belpahar P.S. Case No. 72 of 2013 corresponding to G.R. Case No. 1023 of 2013 under Sections 420/468/471, IPC.