BAMADEV SAHOO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. S.C. Das, learned counsel for the petitioners; Mr. N. Pratap, learned Additional Standing Counsel for the State and Mr. S.Behera, learned counsel for the opposite party No.2.

(3.) The present application under Sec. 482 of the Cr.P.C. has been filed by the petitioner with a prayer to quash the proceeding in ICC Case No. 111 of 2021 pending in the Court of learned PJ.M.F.C.(P) Kujang.