LALIT MOHAN PATNAIK Vs. SADASIBA MOHAPATRA

JUDGEMENT

(1.) The matter is taken up through Video Conferencing. This appeal has been filed by the appellant Lalit Mohan Patnaik challenging the impugned order dated 13.09.1984 passed by the learned S.D.J.M., Khurda in 1.C.C. Case No.74 of 1984 in refusing to take cognizance of the offences under sections 143, 382, 451, 504, 395 read with section 109 of the Indian Penal Code and also in dismissing the complaint petition.

(2.) The appellant filed an application under section 378(4) of Cr.P.C. seeking for special leave to prefer an appeal against the aforesaid impugned order dated 13.09.1984 vide Criminal Misc. Case No.796 of 1984 and special leave was granted as per order dated 18.01.1993, whereafter this appeal was preferred which was admitted on 11.03.1993.

(3.) None appears on behalf of the appellant so also on behalf of the respondents.