PRATIBHA DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is a proceeding under Section 482 Cr.P.C. to quash the cognizance order dated 28.6.2004 passed in G.R. Case No. 1487 of 2002 pending in the court of learned S.D.J.M., Sadar, Cuttack in respect of accused-petitioner Smt. Pratibha Das, who is one of the accused persons.

(2.) Heard learned counsel for the petitioner and Mr. J.Katikia, learned Addl. Government Advocate for the State.

(3.) The impugned cognizance order reveals that after taking cognizance under Sections 309/306/506/34 I.P.C., sufficient ground was found to proceed against three accused persons, namely, Sri Ambuja Kumar Das, Sri Ranjit Kumar Banarjee and Smt. Pratibha Das.