ALOK PANDA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the parties.

(3.) The Petitioners have filed this CRLMC with a prayer to quash the criminal proceeding initiated against them in Thelkoli P.S. Case No.105 of 2026, corresponding to G.R. Case No.590 of 2026 pending in the court of learned S.D.J.M., Sambalpur.