MUKESH RANJAN JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. J.N.Panda, learned counsel for the petitioners submits that there are typographical errors in the description in the year of the C.T. Case, which should be "2021" instead of "2022" in the cause title, paragraph-1, paragraph-2, sub-paragraph-2 and in the prayer portion of the CRLMC petition.

(2.) This application under Sec. 482 of Cr.P.C. has been filed by the petitioners, who are the husband and in-laws of the opposite party No.2. The opposite party No.2 had lodged an F.I.R. in Bhawanipatna Town P.S. leading to registration of Bhawanipatna Town P.S. Case No.402 of 2021 corresponding to C.T. Case No.1160 of 2021 pending in the Court of learned S.D.J.M., Bhawanipatna for commission of offences under Ss. 498-A/341/323/506/34 of I.P.C. read with Sec. 4 of the Dowry Prohibition Act.

(3.) Mr. Panda, learned counsel for the petitioners submits that the case has been registered on account of misunderstanding and now the opposite party No.2 is staying with petitioner No.1 and they are leading a happy conjugal life after amicably setting their differences and opposite party No.2 does not want to proceed with the case.