RABINDRA KUMAR SAHOO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner as well as learned counsel for the State and learned counsel for the Opposite Party Nos.2 and 3. Perused the application as well as the prayer made therein.

(3.) The present application has been filed under Sec. 482 of the Cr.P.C. with a prayer to quash the order dtd. 1/8/2024 passed in G.R. Case No.176 of 2021 by the learned J.M.F.C., Pipili and further for a direction to grant renewal of passport anytime on any terms and conditions in favour of the Petitioner.