PRAFULLA BEHERA Vs. STATE ORISSA

JUDGEMENT

(1.) I Hard.

(2.) In this application under Section 482 Cr.P.C petitioners pray 10 quash the order of cognizance in I.C.C. No. 20 of 2002 of the court of J.M.F.C. Daspalla. ORISSA HIGH COURT Page 2 of 3

(3.) petitioners arc the accused persons in the above noted complain I case and opposite party No.2 is the complainant. Admittedly opposite party No.2 is the wife of the accused-petitioner No.1. The accused -petitioner Nos. 4 and 5 arc the parents - in-law of the complainant whereas accused- petitioner Nos. 2 and 3 arc her brother-in-laws being the younger brothers of her husband.