LOKANATH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Sri B.K. Mishra enter appearance for the informant and files Vakalatnama along with an affidavit in Court today, which be kept on record.

(2.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel appearing for the informant-opposite party No. 5.

(3.) This application under Section 482 Cr.P.C. has been filed praying for quashing of the criminal proceeding initiated against the petitioners in G.R. Case No. 188 of 2014, arising out of Mahanga P.S. Case No. 46 of 2014, pending in the Court of learned J.M.F.C., Salipur, under Sections 341/323/294/506/427/34 IPC read with Section 3(1)(x) of S.C. and S.T. (P.A.) Act.