ADITYA NARAYAN PANDA Vs. SARAT KUMAR BHUTT

JUDGEMENT

(1.) THIS Criminal Misc. Case has been filed invoking inherent jurisdiction of this Court under Section 482, Code of Criminal Procedure with a prayer to set aside the order dated 12.11.1999 passed by the learned J.M.F.C., Bhubaneswar in ICC No. 191 of 1998 as well as for quashing the entire proceeding of the said case.

(2.) BEREFT of all unnecessary details, the short facts which need for appreciating inter se dispute are as follows:

(3.) LEARNED Counsel for the Petitioner relying upon a decision in the case of Dillip Kumar Patra and Anr. v. Jayanta Kumar Mohanty, : 2002 (II) OLR 557 strenuously submitted that once a complaint case was dismissed, a second complaint was not maintainable. To substantiate the said submission, learned Counsel also relied upon the decision in the case of K. Bhaskaran v. Sankaran Vaidhyan Balan and Anr.,, (1999) 17 OCR (SC) 555.