JAYANTI PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for all the 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.) In the aforesaid G.R. Case the petitioners are facing prosecution for alleged commission of offences under Sections 341/323/343/365/417/379/506/34 of the I.P.C., for which the learned J.M.F.C. has taken cognizance. The said case was initiated on the basis of the F.I.R. lodged by the present opposite party No. 2 alleging inter alia that petitioner No. 4, with the promise of marriage, had kept physical relationship with her. He was also trying to disturb other marriage proposals of the informant. On 12.07.2005, the marriage of the informant was settled at Dandisahi, but on the same day petitioner Nos. 1 and 2, who are the parents of petitioner No. 4, took the informant to their house giving assurance that they would perform her marriage with petitioner No. 4 and on such assurance she went to the house of the petitioners with her ornaments and cash of Rs. 39,000/ -. On her-arrival in the house of the petitioners, the informant was offered "sarbat" and after taking the same she became unconscious. Whenever she regained consciousness, she was offered that drink again and again. It is also alleged that she was kept tied. On 15.07.2005 in the night, on regaining consciousness and having found that she had been untied, she escaped and came back to her parent's house. On investigation, the police submitted charge-sheet against the petitioners.