MAYADHAR GHOSH Vs. NANDINI GHOSH

JUDGEMENT

(1.) Heard Mr. Arijeet Mishra, learned counsel for the petitioner.

(2.) None appears on behalf of the opposite party.

(3.) The petitioner Mayadhar Ghosh has filed this application under section 482 of Cr.P.C., 1973 challenging the impugned order dated 03.05.2014 passed by the learned J.M.F.C., Jajpur Road in Criminal Misc. Case No. 67 of 2013 in allowing the petition under section 311 of Cr.P.C., 1973 filed by the opposite party.