RASMITA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application under Section 482 Cr.P.C. has been filed challenging the order dated 01.07.2014, passed by the learned Special Judge, Jajpur in Spl. G.R. Case No.443 of 2014, rejecting the application of the petitioner to allow her to go with her husband.

(3.) The brief facts of the case is that the informant-opposite party No. 2, who is the mother of the petitioner, lodged a written report before the Korai Police Station, Jajpur, which was registered as Korai P.S. Case No. 186 of 2013, under Section 363 IPC, alleging therein that her daughter (petitioner), whose date of birth is 20.05.1996, has fled away from her house and she apprehends that one Tapan Mallick of her village, who usually stays at his in-laws house might have kidnapped her daughter.