MILU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed by the petitioners with a prayer to quash the order dtd. 8/1/2020 taking cognizance of offence under Ss. 294/323/366/506/34 of I.P.C. and Sec. 66 (A) of the I.T. Act.

(2.) Mr. S.R.Subudhi, learned counsel for the petitioners submits that in the meanwhile the petitioner No.1 and the victim who is the daughter of opp. party No.2-complainant have got married on 5/6/2019 before the deity Lord Kalagri Mahadedv Temple Bije, Betei, P.S., Salipur in the district of Cuttack and are leading a happy conjugal life having been blessed with a male child.

(3.) Mr. B.K.Dash, learned counsel for opp. party No.2 who has entered appearance on behalf of opp. party No.2-informant has filed an affidavit stating that since the petitioner No.1 and the daughter of opp. party No.2 are leading a happy conjugal life and are blessed with a female child on 29/3/2021, he does not want to proceed with the complaint case.