RUPESH RANJAN PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioners have invoked the inherent jurisdiction of this Court under Sec. -482 Cr.P.C. seeking quashing of the criminal prosecution initiated against them at the instance of the opposite party no.2.

(2.) It is alleged that the opposite party no.3, who is a minor has already married the son of the petitioner no.1. The son of the petitioner no.1 is also an accused in Tamando P.S. Case No.93 of 2024 corresponding to C.T. Case No.210 of 2024 for the offence under Sec. -363 IPC subsequently turned to Sec. s-366/346/114/120-B IPC and Sec. 12 of POCSO Act. The present petition has been preferred by the father and uncle of the boy, who alleged to have kidnapped the opposite party no.2 and the case has been registered under the POCSO Act.

(3.) Learned counsel for the opposite party no.2 appears on advance notice and submits that the parents of the opposite party no.3 have already filed a Habeas Corpus petition being Diary No.12961 of 2024 on 29/4/2024.