SMT. MADHUR SARANGI Vs. SHRI S.S. MISHRA

JUDGEMENT

(1.) THIS is an application under Section 482 of the Code of Criminal Procedure, 1973 (shortly 'Code of Criminal Procedure') with a prayer to quash the criminal proceedings initiated against the Petitioner in I.C.C. Case No. 124 of 1996 pending before the Sub -Divisional judicial Magistrate, Bhubaneswar.

(2.) THE case of the opposite party -complainant is.:

(3.) NOW the questions that fall for consideration are: