STATE OF ODISHA Vs. NIRJHARINI PATNAIK @ MOHANTY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by the State of Orissa, arises out of the impugned judgment dtd. 17/1/2018 passed by the High Court of Orissa, which quashed the order dtd. 26/9/2015 passed by the SDJM, Cuttack in G.R. Case No.1771 of 2005 for taking cognizance of offences under Sec. 420, 467, 468, 471, 477(A), 120(B) and 34 Indian Penal Code, 1860(In short, 'IPC') and directing issuance of process against the Respondents.

(3.) The facts leading up to the present case are as follows: