DEVBARAJ BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S.G. Das, learned counsel for the petitioners.

(2.) This application under sec. 482 of the Code of Criminal Procedure has been filed by the petitioners who are the parents-in-laws of the informant and they challenge order dtd. 10/1/2022 passed by the learned S.D.J.M., Bhubaneswar in C.T. Case No. 2101 of 2018 arising out of Info City P.S. Cse No. 10 of 2018, taking cognizance of offences punishable under Ss. 498-A/323/34 of IPC against them and others.

(3.) Issue notice to the opposite party both in main case and interlocutory application.