BABULI ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Cr.P.C. seeking for quashing of the proceeding in I.C.C. No.60 of 2018 and the order of cognizance dtd. 7/1/2019 passed therein by the learned Gram Nyayadhikari-cum-J.M.F.C., Odagaon.

(2.) Heard the learned counsel for the parties and perused the relevant papers on record vis-a-vis the impugned order.

(3.) Background facts may be stated in precision as follows:-