KRISHNA CHANDRA BEHERA Vs. STATE OF ODISHA
LAWS(ORI)-2022-12-16
HIGH COURT OF ORISSA
Decided on December 07,2022

Krishna Chandra Behera Appellant
VERSUS
STATE OF ODISHA Respondents

JUDGEMENT

Savitri Ratho,J. - (1.)CRLMC No.551 of 2022 and I.A. No.438 of 2022 This application under Sec. 482 of Cr.P.C. has been filed by the petitioners for quashing the entire criminal proceeding in G.R. Case No.65 of 2019 (arising out of Damanjodi P.S. Case No.04 of 2019), pending in the Court of learned S.D.J.M., Koraput in which charge sheet has been submitted against the petitioners for commission of offences under Ss. 341/294/323/506/34 of I.P.C.
(2.)In paragraph-7 of the petition, it has been stated that during pendency of the criminal case, as per the intervention of family members, friends and well-wishers, the matter has been settled between the informant and petitioners outside the Court, for which none of the parties want to proceed with the case.
(3.)Learned counsel for the petitioner submits that the petitioners belong to same village and interest of justice would be served if the proceedings are quashed and no useful purpose will be served in allowing the proceedings to continue when the parties do not want to proceed with the case.


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