SUCHITRA LENKA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard.

(2.) The petitioners have filed this petition under Sec. -482 Cr.P.C. seeking quashing of the order of cognizance dtd. 6/4/2021 passed by the learned S.D.J.M., Bhubaneswar in C.T. Case No.3563 of 2020 under Sec. s- 420/294/323/506/120-B IPC.

(3.) The allegations against the petitioners are that the petitioner no.2 is running a grocery shop and it is alleged that the petitioner no.1 has been taking grocery from the said shop. Since the petitioners have failed to pay the due amount to the opposite party no.2, the misunderstanding arose and an F.I.R. was lodged in Info City P.S. Case No.113, dtd. 26/8/2020 for the offences under Sec. s-420/294/323/506/120-B IPC.