SUREN POOJA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is one of the accused persons in G.R. Case No. 658 of 2018 pending in the Court of learned S.D.J.M., Jagatsinghpur. In the present application filed under Sec. 482 of Cr.P.C., she seeks quashment of the criminal proceeding on the ground that no case is made out against her as alleged by the prosecution. Be it noted that originally two persons namely, Aurobinda Khuntia and S. Chandan including the present petitioner had filed this application but the same was not pressed in relation to Aurobinda Khuntia and S. Chandan and was therefore, dismissed as such. The present application is confined only to petitioner Puja Suren.

(2.) The facts of the case are as follows:

(3.) Heard Mr. D. Nayak, learned Senior Counsel assisted by Mr. A.K. Acharya, learned counsel for the petitioner and Mr. S. Mishra, learned Addl. Standing Counsel for the State.