JAYANTI PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned Counsel for all parties. Perused the record.

(2.) IN this application under section 482, Cr. P.C. , the petitioners challenge the continuance of the criminal proceeding in G.R. Case No. 283 of 2005 pending in the Court of learned J.M.F.C., Pattamundai and pray for quashing the order of cognizance and the said proceeding.

(3.) IT is contended on behalf of the petitioners that they have been entangled in the case falsely by the informant and in the meantime the informant has married elsewhere and she admits that due to some family and property dispute and under ill advice of some persons, she had lodged the F.I.R., and in the meantime the dispute has been mutually resolved and she is not willing to proceed further with the prosecution of the petitioners.