AI Structured Summary
Not yet generated for this judgment
Judgment
Sashikanta Mishra, J
This matter is taken up through hybrid mode.
As directed the Petitioner No.2 (Baidhar Sahu) and the Opposite Party No.2 (Leena Sarita Xaxa) are present in Court being identified by their counsels namely, Mr. J.K.Majhi and Mr. T.J.Pani respectively.
The present application under Section 482 of the Cr.P.C. has been filed by the Petitioner with a prayer to quash the proceedings in Special Case No.49/2022 arising out of Baliapal P.S. Case No.131/2022 pending in the file of learned Special Judge (SC/ST), Balasore.
An affidavit has been filed being sworn by the informant (Opposite Party No.2). They also filed their original Aadhaar Card, which is returned being substituted by attested xerox copies thereof. The informant has also filed affidavit in Court indicating that the dispute between them has been amicably resolved and she is residing peacefully in her matrimonial home. On being asked the informant submits that she has filed this affidavit of her own volition and without any pressure or coercion from any quarter whatsoever and that she does not wish to proceed further in the case.
Under such circumstances, no fruitful purpose would be served by allowing continuance of the criminal proceedings against the Petitioner. This Court is, therefore, inclined to allow the prayer of the Petitioner. The proceedings in Special Case No.49/2022 arising out of Baliapal P.S. Case No.131/2022 pending in the file of learned Special Judge (SC/ST), Balasore.
The CRLMC is, accordingly, disposed of.
………………………………