HADA NAIK Vs. ABHAYA NAIK

JUDGEMENT

(1.) No one appears for the opposite party in spite of service of notice on him.

(2.) By means of this petition filed u/S. 482, Cr. P.C., petitioner has prayed for quashing of the impugned order dated 5-7-2004 passed by the learned S.D.J.M., Dhenkanal in I.C.C. No. 95 of 2004 and also for quashing processes issued against the petitioners.

(3.) The brief fact of the case are that the complaint was filed before the learned S.D.J.M., Dhenkanal by the opposite party against the petitioners on the allegation that:-