FAKIR MOHAN SAHU Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) As directed the Petitioner (Fakir Mohan Sahu) and the informant (Sunil Kumar Mohapatra) are present in Court being identified by their counsels namely, Mr. Kaustava Mohanty and Mr. M.K. Agarwal 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.955/2020 arising out of NALCO Township P.S. Case No.60/2020 pending in the file of learned J.M.F.C., Banarpal.