RAJESH KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) In the present CRLMC, the Petitioner against whom the allegation of kidnapping the daughter of the informant is made, has prayed for quashing the entire criminal proceeding initiated against him vide C.T. Case No.1043 of 2021 arising out of Capital P.S. Case No.116 of 2021 pending before the Court of learned S.D.J.M, Bhubaneswar.

(3.) Heard.