MANAS RANJAN MAJHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner and the Learned Counsel for the State. The Petitioner in this application under Section 482 Cr.P.C. seeks quashing of the investigation in G.R. Case No. 440 of 2007 arising out of Bhuban P.S. Case No. 113 of 2007 pending in the Court of the Learned S.D.J.M., Kamakhyanagar initiated on an F.I.R. lodged by the uncle of the victim making allegation that the victim was kidnapped by the Petitioner.

(2.) IT has been stated in the petition that the Petitioner has got married to the victim and the marriage has been registered by the Marriage Officer.

(3.) MR . B.K. Panda, Learned Counsel has entered appearance on behalf of the said victim, who has been impleaded as Opp. Party No. 2 in this case. He submits that the victim lady is staying with the Petitioner after her marriage with him.