GAYADHAR JENA Vs. MANOJ KUMAR AGRAWAL

JUDGEMENT

(1.) Heard.

(2.) This revision is taken up for disposal on consent of the parties at the stage of admission.

(3.) This revision at the instance of the accused in LC.C. Case No. 198 of 2013 on the file of learned S.D.J.M., Dhenkanal has been filed with a prayer to quash the proceeding inasmuch as the complainant therein had no locus standi to initiate the complaint and after taking cognizance of such complaint, the Court could not have allowed the prayer to amend the cause title at the instance of the complainant bringing into the record the fact that the same was filed on behalf of the person having locus standi to file the complaint.