SK. DILBAR ALI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Sri B.B. Biswal and associates entered appearance for the complainant-opposite party No. 2 and filed Vakalatanama along with an affidavit, which be kept on record.

(2.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing for the complainant-opposite party No. 2.

(3.) This application under Section 482 Code of Criminal Procedure, 1973 has been filed praying for quashing of the criminal proceeding initiated against the petitioner in 1.C.C. No. 224 of 2011, pending in the Court of learned J.M.F.C., Jajpur Road, under Sections 498-A/354/506 Indian Penal Code.