SARFARAZ KHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) In the case of M/s. Patil Automation Private Limited vs. Rakheja Engineers Private Limited: 2022 (10) SCC 1, the Supreme Court had held as follows:

(2.) This CRLMC has been filed for quashing the F.I.R. and proceedings relating to Laxmisagar P.S. Case No. 567 of 2024 corresponding to C.T. Case No. 1218 of 2024 pending in the court of the learned J.M.F.C.-IV, Bhubaneswar which had been registered for commission of offences punishable under Ss. 420, 294 and 506 of IPC against the present petitioners and one Mallik Kamaruddin and Sekh Arman.

(3.) The petitioners had approached this Court in ABLAPL No. 12011 of 2024 and by order dtd. 5/11/2024, this Court had granted them interim protection and referred the matter for mediation. Thereafter, on 15/9/2025, ABLAPL has been disposed of observing that since the matter has been settled through mediation, the petitioners had been directed to be released on bail on surrender in the court below.