NIRANJAN BEHERA Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner and the learned Adl. Standing Counsel.

(2.) THIS application under Section 482 Code of Criminal Procedure. has been filed for quashing the proceeding in G.R. Case No. 318 of 1998 pending in the Court of learned J.M.F.C., Pattamundai.

(3.) BY order dated 14.2.2003 this Court had directed the learned Addl. Standing Counsel to take instruction as to whether the submission made by the Learned Counsel for the Petitioner that the Petitioner and Nirupama Behera have married were and staying together is correct or not. On instruction the learned Addl. Standing Counsel submits that the parties got married in the year 1998 and have been blessed with two children, one daughter aged about four years and one son aged about one year and also maintaining happy conjugal life.