SURA NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) ALTHOUGH the matter has been listed for admission, on the consent of the learned Counsel for the parties, it is taken up for final disposal.

(2.) HEARD the learned Counsel for the parties.

(3.) MR . L. Mishra, learned Counsel for the petitioners submits that the statement of the complainant and the witnesses examined by the I.O. do not contain any material to constitute the ingredients of the offences alleged or the involvement of the petitioners with those offences and for that reason, the order of cognizance and the proceeding of G.R. Case No.111 of 2003 of the Court of learned JMFC, Narasinghpur be quashed.