AKLIMA BIBI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) The petitioner has filed this application under Sec. 482 of the Cr.P.C. to quash the order dtd. 17/1/2017 passed by the learned JMFC, Tirtol in connection with G.R. Case No.440 of 2001 issuing N.B.W. against her.