SUBHRANSHU SEKHAR PADHI Vs. GOURI PRASAD SAHU

JUDGEMENT

(1.) This is a proceeding under section 482 Cr.P.C. to quash the cognizance order dated 2.12.2016 in 1CC No.5534 of 2016 pending in the Court of JMFC, Bhubaneswar.

(2.) Heard learned counsel for the petitioner and the learned counsel for opposite party.

(3.) The opposite party has filed complaint bearing I.C.C. No.5534 of 2016 on 2.11.2016 against the accused along with others on the following material facts. For ready reference the same is extract below:-