JAKSHYA DINDUNGA Vs. KUNI KRADIKA

JUDGEMENT

(1.) Since both the cases are arising out of one F.I.R., both are heard together and disposed of by the common order.

(2.) Heard learned counsel for the petitioners and learned counsel for the State.

(3.) At the instance of opposite party no.2 in CRLMC No.393 of 2024, the F.I.R. in Chandrapur P.S. Case No.06 of 2015 has been registered under Ss. 417/493/313/506 of the I.P.C. corresponding to G.R. Case No.194 of 2015 pending in the Court of learned J.M.F.C., Cuttack. Petitioners are accused in this case. They seeking quashing of the F.I.R. on the ground of settlement.