SARANGADHARA PATALASINGH Vs. XXXXXXXXXXXXXX

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel for the parties and perused the records.

(3.) This is an application under Sec. 482 of Cr.P.C. has been filed by the Petitioner with a prayer to quash the proceeding initiated vide Khurda P.S. Case No.84 of 2021, corresponding to G.R. Case No.215 of 2021, pending before the learned S.D.J.M., Khurda, for alleged commission of offences under Ss. 498-A, 304-B, 306, 406 and 34 of IPC.