SANTANU KUMAR PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This application has been filed under Section 482 Cr.P.C. for quashing of the order of cognizance dated 16.07.2011, passed by the learned S.D.J.M., Balasore, in C.T.Case No.1725 of 2008, taking cognizance against the petitioners for commission of offences under Sections 498-A/506/34 IPC read with Section 4 of the D.P.Act.

(2.) Learned counsel for the petitioners does not want to press this application in respect of petitioner no.1, who is the husband of the complainant-opposite party no.2 and as petitioner no.2, who is the mother-in-law of the complainant has died in the meantime, this application is confined to petitioner nos.3 to 6 only.

(3.) The brief facts of the case, as detailed in the application, is that the complainant-opposite party no.2 married petitioner no.1 on 07.06.1991, which was a love-cum-arranged marriage. The opposite party no.2 gave birth to a male child, Jyoti Ranjan Panda, on 02.02.1993 and from November, 1995, she lived with her husband (petitioner no.1) in New Delhi, who was serving as a Music Teacher in Father Angels School, New Delhi. The opposite party no.2 was serving as a teacher at her native place and as she was suffering from Tuberculosis, she resigned from her service voluntarily with effect from 30.11.1997. After the funeral ceremony of grand mother-in-law of opposite party no.2 in the year 1999, she did not want to go to her in-laws native house and she severed all relationship with the family members of petitioner no.1.