HIMANSU BARIK Vs. STATE OF ODISHA AND ANR

JUDGEMENT

(1.) Heard learned counsel for the Parties.

(2.) By this application, the Petitioner seeks to quash the order dtd. 9/5/2024, passed by the learned S.D.J.M., Boudh in dismissing the complaint, and the subsequent order dtd. 22/3/2025, passed by the learned Sessions Judge, Boudh in C.R.P. No.1 of 2024.

(3.) The Petitioner is actively involved in promoting social justice and routinely brings instances of illegality to the notice of the competent authorities. In one such instance, he became aware that certain children were engaged in hazardous child labour and accordingly reported the matter to the District Labour Officer (DLO), Boudh. The DLO acknowledged the information, appreciated the Petitioner's efforts, and assured that legal action would be taken against the offenders.