PRADIPTA KUMAR BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned Addl. Govt. Advocate.

(2.) The application under Section 482 Cr.P.C. has been Tiled for quashing the proceeding in G.R.Case No. 626 of 1998 pending in the Court of learned S.D.J.M., Kendrapara.

(3.) As it appears from the record, on the basis of the F.I.R. lodged by petitioner No. 2, the aforesaid G.R.Case had been registered and cognisance has been taken on 19.5.1999 for the offence under Section 376/511, I.P.C. The application has been filed by the informant and the accused-petitioner No. 1. It is stated in the petition that both of them have married and are now living happily and they do not want to proceed with the aforesaid G.R. Case any further. This petition is supported by affidavits of both the informant and the accused petitioner No. 1.