KARTIK SAHU Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) As directed the Petitioner No.2 (Baidhar Sahu) and the Opposite Party No.2 (Leena Sarita Xaxa) are present in Court being identified by their counsels namely, Mr. J.K.Majhi and Mr. T.J.Pani 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 Special Case No.49/2022 arising out of Baliapal P.S. Case No.131/2022 pending in the file of learned Special Judge (SC/ST), Balasore.