GANGA NAG Vs. STATE OF ODISHA

JUDGEMENT

(1.) CRLMC No.2204 of 2022 and I.A. No.1753 of 2021 This application under Sec. 482 of Cr.P.C. has been filed by the petitioners, who are mother, cousin and two brothers of the main accused, Sushri Nag, challenging the order of cognizance dtd. 15/4/2019 in G.R. Case No.36 of 2019 (arising out of Gunupur P.S. Case No.14 of 2019) passed by the learned S.D.J.M., Gunupur for commission of offences punishable under Ss. 376 (2) (n)/313/323/506/34 of I.P.C.

(2.) Mr. Rakesh Kumar Das, learned counsel for the petitioners submits that if assuming the allegation in the F.I.R. and charge sheet are true, the offence under Ss. 376 (2) (n)/313/323//34 of I.P.C. are not made out against any of the petitioners.

(3.) Considering the above submissions, issue notice to the opposite parties.