AMARENDRA BIHARI Vs. STATE OF ORISSA

JUDGEMENT

(1.) In view of the cessation of the Court work of the High Court Bar Association, neither the learned counsel for the petitioners nor the learned counsels for the opp. Parties are present in Court.

(2.) In this application under section 482 of Crimial P.C. 1973 the petitioners Amarendra Bihari and Kanhu Charan Mohapatra knocked at the doors of this Court challenging the order dated 09.01.2014 of the learned S.D.J.M., Kendrapara passed in G.R Case No.1035 of 2013 in taking cognizance of offences punishable under Sections 420, 467, 468, 471, 294, 506 read with Sec. 120-B of the Indian Penal Code. The said case arises out of Kendrapara P S.Case No.98 of 2013.

(3.) Perused the F.I.R. dated 16.08.2013 lodged by the opposite party No.2 Smt. Menaka Sahoo. As per the F.I.R., the accused persons alleged to have sold some of the land in which the father of the informant had share during his life time without the knowledge of the informant by creating forged documents.