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Judgment
Savitri Ratho, J
The matter is taken up through hybrid mode.
Heard.Â
In this application under Section 482 Cr.P.C., the petitioner has prayed for quashing of the F.I.R. in Tihidi P.S. Case No. 279 of 2018 corresponding to
G.R. Case No. 1376 of 2018 and the order dated 13.02.2019 passed by the learned S.D.J.M., Bhadrak taking cognizance of offences under Sections
409/ 380/ 506/ 34 of IPC.
Mr. Sarathi Jyoti Mohanty, learned counsel for the petitioner submits that he will file the documents showing that he has deposited more than 5%
amount which is pre-deposit under Saral Karj Bhugtan Yojna along with some other documents.
He shall serve a copy of the same on the learned State Counsel by tomorrow and Mr. Rakesh Sahu, learned counsel for Opposite Party No.2-Bank
shall also obtain instructions in the matter.
List this matter on 24.02.2022.
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