RADEEP KUMAR NATH Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioners are accused in G.R. Case No. 470 of 2022 pending in the Court of learned S.D.J.M, Hindol registered under Ss. 498(A)/323/506/34 of IPC read with Sec. 4 of the D.P. Act.

(2.) In the present application filed under Sec. 482 of Cr.P.C., they pray for quashing the aforementioned criminal proceeding.

(3.) Heard Mr. S.S. Satpathy, learned counsel for the petitioner and Mr. Nikhil Pratap, learned Additional Standing Counsel for the State. Be it noted that despite service of notice, there was no appearance from the side of the opposite party No.2.