CHAKRADHAR SENAPATI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) An addendum to the order of cognizance as per the order dated 29.9.2001 in G.R. Case No. 1122 of 2000 of the Court of S.D.J.M. Bhadrak is the subject matter of challenge in this application under Section 482, Cr.P.C.

(3.) The admitted position on record, as stated at the Bar, is that opposite party No. 2 instituted a complaint and the same was forwarded under Section 156(3), Cr.P.C. for investigation, and after submission of charge sheet cognizance of the offence punishable under Sections 498-A/294, I.P.C. was taken and process was issued against petitioner No. 1 Chakradhar Senapati. On a later date opposite party No. 2 filed an application to examine two witnesses, and learned S.D.J.M. examining such two witnesses stated to be under Section 202, Cr.P.C. passed the impugned order taking cognizance of the offences punishable under Sections 352/498-A/506/34, I.P.C. and Section 4 of the Dowry Prohibition Act against petitioner Nos. 2 and 3 as well and directed to issue process accordingly.