MIR TAJUDDIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed by the petitioners for quashing the ICC Case No.253 of 2018 which has been converted to C.T. Case No.911 of 2018 in the file of learned S.D.J.M., Jajpur. Copy of the order dtd. 18/12/2018 taking cognizance of offence punishable under Ss. 341/323/294//354/427/447/452/506/34 of IPC has been annexed as Annexure-3 to this application.

(2.) Mr.S.K.Ray, learned counsel for the petitioners submits that there was a scramble for possession of the courtyard in respect of which Civil Suit No.86 of 2016 and Civil Suit No.107 of 2014 in the Court of learned Civil Judge (Junior Division), Jajpur are pending and the allegations being civil in nature, the FIR deserved to be quashed.

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