B.P.ROUTRAY, J. - (1.)The Petitioner by invoking the inherent jurisdiction of this Court under Sec. 482 of the Cr.P.C has prayed for quashing of the proceeding in G.R. Case No. 946 of 2021 arising out of Markatnagar P.S. Case No. 140 of 2021, pending in the court of the S.D.J.M, Sadar, Cuttack.
(2.)The facts of the case are that on the allegations of the Complainant - Opposite Party No.2, Markatnagar P.S. Case No. 140 dtd. 4/8/2021 has been registered for commission of offences under Sec. 294/506/507 of the I.P.C. against present Petitioner. The S.D.J.M, Sadar, Cuttack took cognizance for the aforesaid offences in G.R. Case No. 946 of 2021.
(3.)It is averred by the Petitioner that the case arose out of miscommunication and misunderstanding and that, the matter thereafter has been amicably settled between the parties. It has also been submitted that the Petitioner had no intention to abuse the Complainant and that he abused the Complainant out of sudden provocation.