AKSHOBYA KUMAR MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed by the petitioners for quashing the F.I.R. in Naikandihi P.S. Case No.279 dtd. 19/11/2021 registered under Ss. 294/341/323/354/379/506 read with Sec. 34 of I.P.C. against the petitioners and 12 others.

(2.) Mr. Dipak Kumar Rath, learned counsel appearing on behalf of Mr.P.K.Kar, learned counsel for the petitioners submits that this F.I.R. is a counter F.I.R. to Basudevpur P.S. Case No.341 dtd. 11/11/2021 which has been registered against the opposite party No.2, her husband and three others for commission of offences punishable under Ss. 452/294/323/420/307/506 of I.P.C. read with Sec. 34 of I.P.C. He further submits that the petitioner No.1 was undergoing treatment for injuries sustained during the occurrence relating to Basudevpur P.S. Case No.341 of 2021 and false allegation has been made against the petitioners.

(3.) Considering the above submissions, issue notice to the opposite parties.