BISWAMOHAN DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) None appears for the Informant-opposite party No. 2 inspite of service of notice.

(3.) This application under Section 482 Cr.P.C. has been filed praying for quashing of the criminal proceeding initiated against the petitioner in C.T./G.R. Case No.369 of 2007, arising out of Baripada Town P.S. Case No. 57 of 2007, under Section 506 I.P C. pending in the Court of learned S.D.J.M., Baripada, Mayurbhanj.