HEMANTA SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard.

(2.) In this petition, the petitioners are seeking quashing of the cognizance order dtd. 3/9/2016 passed by the learned J.M.F.C. (R), Cuttack in G.R. case NO.578 of 2015.

(3.) The present case is arising out of Jagatpur P.S. Case No.164 of 2015 registered under Ss. 498-A/323/307/506/34 of the I.P.C. read with Sec. 4 of the D.P. Act. After completion of investigation, charge sheet has been submitted under Sec. 498-A/506/34 of the I.P.C.