BIDYABHARATI PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner, has invoked the jurisdiction of this Court under Sec. 482 Cr.P.C seeking quashing of the order of cognizance dtd. 12/4/2023 taken by learned S.D.J.M, Paralakhemundi in 1.C.C. Case No.22 of 2022 U/s.302 and 120-B of the Indian Penal Code. The petitioner prays that such complaint case against her is not maintainable prima facie as she is already facing trial for the same offence U/s.285 and 304-A of IPC.

(2.) The facts of the case, as presented, are double-faced and offer sharply divergent narratives. For the convenience of appreciation, both versions are presented separately and explored bereft of unnecessary detail, yet with sufficient clarity to understand the competing standpoints.

(3.) Heard Mr. Bishnu Prasad Pradhan, learned counsel for the petitioner, Mr. U.R. Jena, learned AGA for the State and Mr. Partha Sarathi Nayak, learned counsel for the Opposite Party No.2.