GOPAL CHANDRA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) LEARNED counsel for the petitioners and learned counsel for the State are present. Also, petitioners 1 and 4 are personally present. Heard.

(2.) THE petitioners have filed this application under Section 482 Cr.P.C. with a prayer to quash the order dated 13.9.2007 passed by the learned J.M.F.C. (R), Cuttack in G.R. Case No.1144 of 2006 taking cognizance of offences under Sections 498 -A/377/294/323/114/406/506/34 I.P.C. read with Section 4 of the Dowry Prohibition Act.

(3.) LEARNED counsel for the State in resisting the prayer for quashing the proceeding contends that criminal proceeding, once instituted, has to be allowed to continue till disposal of the case in accordance with law and should not be brought to an end at the whim and fancy of the parties unless the offences alleged are compoundable in terms of Section 320 of the Cr.P.C.