DILLIP KUMAR RATH Vs. STATE OF ODISHA

JUDGEMENT

(1.) In the present application filed under Sec. 482 of Cr.P.C., the petitioner prays for quashment of Mahila Police Station, Bhubaneswar FIR No. 36 dtd. 27/3/2021 on the ground that another FIR on the self-same allegation was registered by Malkangiri Police Station vide FIR No. 106 dtd. 3/4/2021.

(2.) The brief facts of the case are that the petitioner is the husband of opposite party no.2, who lodged a written report before the S.P. Malkangiri on 18/3/2021 making some allegations against her husband and in-laws. The FIR was registered by IIC, Malkangiri P.S. on the direction of the S.P., Malkangiri as Malkangiri P.S. Case No.106 dtd. 3/4/2021 for the commission of offences under Ss. 498- A/294/323/506/34 of IPC. The informant-opposite party no.2 also submitted another complaint on 27/3/2021 before the IIC of Mahila Police Station, Bhubaneswar against her husband and in-laws, which came to be registered as Mahila P.S. Case No. 36 dtd. 27/3/2021 for the alleged commission of offences under Ss. 498- A/323/294/307/506/34 of IPC read with Sec. 4 of DP Act. Contending that the FIR lodged before the Mahila Police Station at Bhubaneswar, though registered on 27/3/2021 is actually the second FIR, the petitioner has filed this application seeking quashment of the same.

(3.) Heard Mr. L. Mohanty, learned counsel for the petitioner, Mr. P.K. Maharaj, learned Addl. Standing Counsel for the State and Mr. B.P.B. Bahali, learned counsel appearing for opposite party no.2.