ARUN KUMAR BHANJ Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this proceeding U/s.482 Cr.P.C. prayer has been made to quash the criminal proceeding in connection with Joda P.S. Case No.140 of 2017, corresponding to G.R. Case No.620 of 2017 pending in the court of learned J.M.F.C., Barbil.

(2.) Heard learned counsel for the petitioners and learned Addl. Standing Counsel for opposite party State.

(3.) Facts necessary for the present purpose are filtered out thus;