RABINARAYAN PADHI Vs. SUDHANSHUBALA MISHRA

JUDGEMENT

(1.) In this proceeding, prayer has been made to quash the order of cognizance dated 8.10.2013 passed by the learned JMFC, Pipili in I.C.C. Case No.60/2003 vide Annexure-4.

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

(3.) Learned counsel for the petitioner submits that the complainant is the aunt of accused while accused was working as Inspector of Police. There was previous litigating terms between two families. Even though the I.I.C., Delang P.S. had submitted report on 28.03.2013 vide Annexure-5 the complainant suppressing that fact filed this case after two years only to harass the accused.