SUMATIMANI SAU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Prasanna Kumar Parhi, learned counsel for the petitioners and Ms. Sarita Maharana, learned Additional Standing Counsel for the State.

(2.) In this petition, the petitioners are seeking quashing of the order dtd. 1/8/2024 passed by the learned J.M.F.C., Balasore in connection with Balasore Town P.S. Case No.125 of 2024 corresponding to C.T. Case No.318 of 2024, whereby the application moved by the petitioners for delivery of the custody of their daughter to them has been turned down.

(3.) The petitioners are accused in connection with Balasore Town P.S. Case No.125 of 2024 corresponding to C.T. Case No.318 of 2024 registered for the alleged commission of the offences punishable under Ss. 451/363 of the IPC pending in the Court of the learned J.M.F.C., Balasore.