TRILOCHAN BISWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Sri. M.K. Mallick and associates enter appearance for the opposite party Nos. 2 and 3 and files Vakalatanama in Court today, which be kept on record.

(2.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing for the opposite party Nos. 2 and 3.

(3.) This application under Section 482 Cr.P.C. has been filed praying for quashing of the criminal proceeding initiated against the petitioner in G.R. Case No. 792 of 2008, arising out of Kendrapara P.S. Case No. 324 of 2008, pending in the Court of learned S.D.J.M., Kendrapara, under Section 366-A I.P.C.