MANORANJAN SAHU Vs. STATE OF ODISHA & ANR.

JUDGEMENT

(1.) In this application under Section 482, Cr.P.C., the petitioner challenges the initiation and continuance of the criminal proceeding against him in C.T. Case No.285 of 2014 pending on the file of the learned S.D.J.M., Deogarh, arising out of Reamal P.S. Case no.75 of 2014 for alleged commission of offences under Sections 498-A/417 of the Indian Penal Code.

(2.) The prosecution allegations against the petitioner in the aforesaid case, as revealed from the F.I.R. and the statement of the victim-informant recorded under Section 161 of the Cr.P.C. are as follows:

(3.) It is to be noted that earlier the petitioner had filed CRLMC No.444 of 2015 praying to quash the order of cognizance in C.T. Case No.285 of 2014, but during the course of hearing on 04.2.2015, he withdrew the CRLMC, which was accordingly dismissed as withdrawn. Thereafter, the petitioner again filed CRLMC No.2226 of 2015 before this Court challenging the very initiation of the criminal proceeding against him in the aforesaid Reamal P.S. Case No.75 of 2014 and the continuance of the investigation in such criminal proceeding, even though by then cognizance of offence had already taken and he had been summoned to appear before the learned S.D.J.M. However, CRLMC NO.2226 of 2015 was dismissed on 19.06.2015 with the following observation: