RABI NAIK Vs. BAULA DEI

JUDGEMENT

(1.) HEARD .

(2.) IN this application under Section 482, Cr.P.C. petitioners have prayed to quash Annexure - 3 i.e. order dated 1.2.2002 passed by learned J.M.F.C., Daspalla in I.C.C. No. 74 of 2001.

(3.) TWO contentions are raised by the petitioners as against the said order of issue of process.