GOLAP MANJARI MALLICK Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. L. Mishra, learned counsel for the petitioner, Mr. M.B. Das, learned counsel for the informant and Mr. Mishra, learned Addl. Government Advocate for the State.

(2.) THE petitioner have filed the present application under Section 482 Cr.P.C. challenging the order of cognizance dated 30.7.2008 passed by the learned J.M.F.C., Jajpur Road in G.R. Case No. 257 of 2008 for offences under Sections 498 -A/323/307/506/34 I.P.C. read with Section 4 of D.P. Act against the accused persons, namely, Nandakishore Mallick @ Dillip @ Pagala and Mohan Charan Mallick, simultaneously also directed issue of N.B.Ws. against Golap Manjari Mallick, Dharitri Mallick, Gayatri Mallick and Pratap Kumar Parida.

(3.) LEARNED counsel for the petitioners submits that although the Petitioner Nos. 1, 2 and 3 have been named in the F.I.R. but no charge -sheet was filed against them, on the conclusion of the investigation, petitioner No.4 -Pratap Kumar Parida was not named in the F.I.R. itself.