BASANTI CHAMPATI Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned Counsel for both the parties. Admit.

(2.) THE Petitioner assails the order dated 13.12.2007 passed by the learned J.M.F.C., Banpur in I. C.C. No. 69 of 2007 refusing to take cognizance of the offence alleged.

(3.) THE facts leading to filing of this Criminal Revision may be briefly stated as follows: