ARATI PARAMANIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) With a prayer to quash the proceeding in G.R. Case No.1366 of 2015 pending in the court of learned S.D.J.M., Baripada, the Petitioners have approached this Court by way of petition under Sec. 482 of the Code Criminal Procedure.

(2.) It is revealed from the FIR that Kuliana P.S. Case No. 98 dtd. 7/12/2015 was registered against the Petitioners under Ss. 294/341/354/354-B/323/427/506/34 IPC.

(3.) This Court while issuing notice vide order dtd. 13/7/2017, directed stay of further proceeding in the said case. Though notices were issued to Opposite Party No. 2 and as per office note, the notice was served on the person concerned, none appeared for Opposite Party No.2.