ASHISH KUMAR ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for opposite party no.2 and the learned Addl. Government Advocate, Ms. S. Pattnaik.

(2.) In this CRLMC, prayer has been made to quash the proceeding in G.R. Case No.720 of 2009 including the cognizance order dated 7.2.2011 passed by learned SDJM, Bhubaneswar on the ground of the settlement between the parties.

(3.) The impugned order dated 7.2.2011 at Annexure-2 reveals that the learned SDJM on police report took cognizance under section 498(A)/406 of IPC read with section 4 D.P. Act and under section 3(1)(xi) of the SC/ST(PA) Act, 1989 and found sufficient ground to proceed against the present petitioner.