PRAVASINI DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard learned counsel for the parties.

(3.) The Petitioner has filed this CRLMC with a prayer to quash the cognizance order dtd. 2/11/2022 passed by the learned J.M.F.C., Pattamundai in G.R. Case No.124 of 2022 as well as the criminal proceeding initiated against him.