SABITRI NANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the informant-Opposite Party No.2.

(2.) Being aggrieved by the order dtd. 9/11/2021 passed by the learned J.M.F.C. Hatadihi, Keonjhar in G.R. Case No.399 of 2015 arising out of Soso P.S. Case No.28 of 2015 at Annexure-6, allowing an application under Sec. 319 Cr.P.C. and issuing summons to the accused, the present CRLMC has been filed.

(3.) The brief factual narration is necessary to appreciate the lis.