SAROJ KUMAR TRIPATHY Vs. SANJIB KU MOHANTY

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the opposite party.

(2.) THIS application has been filed against the order dated 7.5.2001 passed by the learned J.M.F.C. (Rural), Cuttack in I.C.C.Case No. 33 of 2001 taking cognizance of the offence under Section 500, IPC against the petitioner.

(3.) IN this regard, I may refer to Section 202. Cr.P.C.