UJJAL MAITRA Vs. KANCHAN MAITRA

JUDGEMENT

(1.) Heard.

(2.) This is a proceeding under Sections 482 of the Code of Criminal Procedure, 1973 (for short 'Cr. P. C.') filed by the accused persons in complaint case vide I.C.C. No. 41/95 of the Court of Sub-Divisional Judicial Magistrate, Panposh at Uditnagar, Rourkela. Complainant is the opposite party. The petitioners have prayed that in exercise of the power under Section 482, Cr. P. C. this Court should quash the impugned order dated 13-7-1995 wherein order was passed to issue process under Section 204, Cr. P. C. against the petitioners for the alleged offences under Section 498-A/34, I.P.C. and under Sections 4 and 6 of the Dowry Prohibition Act, 1961.

(3.) During the course of hearing argument on admission, learned counsel for the petitioners confines his argument only with respect to accused/petitioner Nos. 4 and 5 and he does not press the case so far as accused/petitioner Nos. 1, 2 and 3 are concerned. Therefore, the scope of examinations of the impugned order is confined to the said two petitioners.