LIAQUAT HUSSEN KHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Panda, learned counsel for the petitioner and Mr. Mishra, learned Standing Counsel.

(2.) The Criminal Misc. Case has been filed invoking the jurisdiction under Section 482 of the Code of Criminal Procedure praying to quash the order of cognisance dated 25.7.1997 passed by the learned Sub-Divisional Judicial Magistrate, Khurda in G.R. Case No. 150 of 1996.

(3.) The petitioners face the aforesaid criminal proceeding on the charge of kidnapping one Snehanjali Mishra. On the basis of an F.I.R. lodged by the mother of the victim girl, the aforesaid proceeding under Sections 366, 376 read with Section 34 I.P.C. was initiated against the petitioners.