SEKHARSHREE MAHAJAN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) By filing the present CRLMC, the Petitioners have prayed for quashing the entire criminal proceedings initiated against them vide Cuttack Sadar P.S. Case No.624 of 2024 corresponding to G.R. Case No.1412 of 2024, pending before the learned J.M.F.C.(R), Cuttack.