MANORAMA SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner Manorama Singh has filed this application under section 482 of the Code of Criminal Procedure, 1973 for quashing the impugned order dated 04.12.2017 passed by the learned S.D.J.M., Jagatsinghpur in G.R. Case No.806 of 2017 in taking cognizance of offences under sections 420/468/467/465 of the Indian Penal Code and issuance of process against her.

(2.) It appears that one Laxmi Narayan Singh filed a complaint petition in the Court of learned S.D.J.M., Jagatsinghpur against the petitioner and one Kailash Chandra Sahoo for commission of offences under sections 420/468/465/467/294/506/34 of the Indian Penal Code which was registered in I.C.C. Case No.181 of 2017. The learned S.D.J.M., Jagatsinghpur sent the complaint petition to the Inspector in Charge of Raghunathpur police station under section 156(3) of Cr.P.C. for registration of the F.I.R. and for investigation and accordingly, Raghunathpur P.S. Case No.94 of 2017 was registered on 02.03.2017 under sections 420/468/465/467/294/506/34 of the Indian Penal Code.

(3.) After completion of investigation, charge sheet has been submitted only against the petitioner under sections 420/468/467/465 of the Indian Penal Code, on the basis of which the impugned order dated 04.12.2017 was passed.