(1.) This matter is taken up through hybrid arrangement (virtual/physical) mode.
(2.) The Petitioners, by filing this Revision, have called in question the legality and propriety of an order dtd. 28/9/2021 passed by the learned SDJM, (Sadar), Cuttack in G.R. Case No.1951 of 2019. These Petitioners, who are the husband and sister-in-law of the victim, have been arraigned as accused persons in the above noted case running for commission of offence under Sec. 498-A/323/420/34 of the IPC read with Sec. 4 of DP Act.
(3.) Heard learned counsel for the Petitioners and learned counsel for the State as well as the informant.