SUNIL NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Defect No.19 pointed out by the S.R. is removed in the meanwhile.

(2.) Mr.B.R.Tripathy, learned counsel for the petitioner undertakes to remove the defect No.18 within a period of four weeks.

(3.) This application under Sec. 482 Cr.P.C. has been filed challenging the FIR in Athamallik P.S. Case No.13 of 2022 under Ss. 498-A/494/323/294/34 IPC read with Sec. 4 of the Dowry Prohibition Act.