ARPAN SINHA Vs. STATE OF ODISHA

JUDGEMENT

(1.) CRLMC No. 2314 of 2022 & I.A. No. 1845 of 2022 1. There is a spelling mistake in the name of the husband of the opp. party no.2 in the cause title of the CRLMC. Mr. L.N. Patel, learned counsel for the petitioners is permitted to make the correct the name in Court.

(2.) This application under sec. 482 of the Code of Criminal Procedure has been filed by the parents-in-law and husband of the opp. party no.2 challenging the order dtd. 18/6/2018 passed by the learned S.D.J.M.(S), Cuttack in G.R. Case No. 137 of 2018 arising out of Cuttack Mahila P.S. Case No. 6 of 2018, taking cognizance of offences punishable under Ss. 498-A/323/406/506/34 of IPC and Sec. 4 of the D.P. Act against them.

(3.) Mr. Patel, learned counsel for the petitioners submits that petitioners and the opp. party no.2 have settled the disputes amongst themselves on the intervention of the well-wishers and they are all living together at Chhindwara, Madhya Pradesh for which there is a bleak chance of conviction if the proceedings continue against them.