KISHORE CHANDRA JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter was taken for hearing on 15/3/2024 and the following order was passed:

(2.) The petitioners are present in person in the Court today. They are being represented by their counsel. They have also filed photocopies of their respective self-attested Aadhaar Cards to establish their identity, which are taken on record. They conjointly pray that the F.I.R. registered against them by the opposite party no.2 may be quashed on the ground of settlement.

(3.) Mr. Ragada, learned Additional Govt. Advocate appearing for the opposite party No.1-State submits that in view of the order passed on the last date of hearing and in view of the fact that the petitioners have appeared in the present case before the Court in person, indulgence may be given to the petitioners.