BIJAYA KUMAR PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) None appears either on behalf of the petitioners or or on behalf of the opposite party No.2.

(2.) The petitioners Bijaya Kumar Patra, Smt. Mangalabati Jamkiar, Manoj Kuma Jamkiar and Baby Jamkiar have challenged the impugned order dated 24.11.2004 passed by the learned S.D.J.M., Bhanjanagar in I.C.C. Case No.55 of 2004 in taking cognizance of the offences under Sections 498-A/506/34 of the India Penal Code and issuance of process against them.

(3.) The opposite party No.2 Pravasini Patra instituted the complaint petition against the petitioners and one Minu Patra alleging therein about the physical and mental torture to her in connection with demand of dowry.