BHAKTA HARI MOHANTY Vs. BISHNU CHARAN SWAIN

JUDGEMENT

(1.) Both the aforesaid criminal misc. cases are applications under Section 482 Cr.P.C. arising out of one complaint case, being I.C.C. No. 2985 of 2007 pending before the learned S.D.J.M., Bhubaneswar. In both the criminal Misc. Cases, the petitioners have prayed for quashing the order dated 27.3.2008 passed in the complaint case taking cognizance of the offences under Sections 500/203/205 IPC and issuing process to the accused persons. The petitioners in both the cases are two of the accused persons in the said complaint case. To appreciate the rival contentions raised by the learned counsel for the respective parties, it is felt appropriate to state the facts giving rise to these cases, in brief, which are as follows:

(2.) The alleged statements made in the affidavit filed in W.P. (C) No. 14783 of 2005 are as follows:

(3.) The alleged statements made in the amendment petition filed by the plaintiff in C.S. No. 29 of 2002, which are alleged to be defamatory, are as follows: