MAJUM BIBI Vs. STATE OF ODISHA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) THIS application has been filed under Section 482 Cr.P.C. challenging the order dated 21.5.2014, passed by the learned S.D.J.M., Bhadrak in I.C.C. No. 18 of 2012, rejecting the petitioner's application to tag the complaint case with the G.R. Case No. 1371 of 2011, arising out of the same occurrence and to try both the cases together.

(3.) BEING aggrieved by the action of the police in not filing the charge -sheet against the other fifteen accused persons named in the FIR, the petitioner filed protest petition by way of complaint, vide I.C.C. No. 18 of 2012, before the learned S.D.J.M., Bhadrak, who after recording the initial statement of the petitioner (complainant) and the evidence of witnesses under Section 202 Cr.P.C., took cognizance of the offences under Sections 452/323/427/379/34 IPC and issued process against the accused persons named therein.