KRUSHNA CHANDRA PRADHAN Vs. UJALA PALEI

JUDGEMENT

(1.) Heard Mr. Acharya, learned counsel for the petitioners and Ms. Nanda, learned counsel for the opposite party.

(2.) In this application under Section 482 Cr.P.C, the petitioners have sought for quashing of the criminal proceeding in I.C.C. Case No.264 of 2009 pending against them in the Court of the learned S.D.J.M., Nayagarh, inter alia, on two grounds; the first one is that Ujala Palei, the mother of the victim-Harada Pradhan was incompetent to lodge the complaint and the second ground is that the learned S.D.J.M., Nayagarh has no territorial jurisdiction to entertain the aforesaid complaint.

(3.) Mr. Acharya at the outset submits that he does not want to press his first contention in view of the judgment of the Hon'ble Supreme Court in the case of A. Subash Babu v. State of A.P. and another., 2011 50 OCR 1.