AYUSH AKHILESH BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) As directed the Petitioner(Ayush Akhilesh Behera @ Ayush Behera) and the informant (Rabindra Subash Mahajan-Opp.Party No.2) are present in Court being identified by their counsels namely, Mr. S.S.Ray-2, and Mr. P. Ray respectively.

(3.) The present application under Sec. 482 of the Cr.P.C. has been filed by the Petitioner with a prayer to quash the proceedings in G.R. Case No.437/2023 arising out of Thelkoli P.S. Case No.51/2023 pending in the file of learned S.D.J.M., Sambalpur.