GOPABANDHU SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is a proceeding under Section 482 Cr.P.C.

(2.) Heard learned counsel for the petitioner learned counsel for opposite party No.2 and learned Addl. Standing Counsel for the State.

(3.) In this case prayer is made to quash the 2(C) C.C. Case No. 1 of 2007 pending in the court of learned S.D.J.M., Jajpur.