SAILABALA PANIGRAHY AND ANOTHER Vs. SARMISTHA PANIGRAHI

JUDGEMENT

(1.) In CRLMC No.118 of 2005, the petitioners Sailabala Panigrahy and Sajani @ Sarojini Swain have challenged the impugned order dated 24.09.2004 passed by the learned J.M.F.C., Aska, Ganjam in I.C.C. Case No.41 of 2004 in taking cognizance of the offences under sections 454/380/294/323/506/34 of the Indian Penal Code and issuance of process against them.

(2.) In CRLMC No. 34 of 2005, the petitioner Sailabala Panigrahy has challenged the impugned order dated 18.12.2004 passed by the learned J.M.F.C., Aska in the very same proceeding in rejecting her petition under section 205 Cr.P.C.

(3.) Since both CRLMC applications under section 482 of Cr.P.C. arise out of the same case, with the consent of learned counsel for both the parties, the applications were heard analogously and disposed of by this common judgment.