ANIL KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner has instituted the present Criminal Miscellaneous Case under Sec. 482 of the Code of Criminal Procedure , 1973/ Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, invoking inherent jurisdiction of this Court, seeking entire criminal prosecution iniated by the Opposite Party No.2 for the alleged commission of the offences punishable under Sec. 406/409 of the IPC.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioners earnestly made the following submissions in support of his contentions: