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Judgment
8 paragraphs · 229 wordsSavitri Ratho, J
This application under Section 482 of Cr.P.C. has been filed by the petitioners for quashing the F.I.R. in Naikandihi P.S. Case No.279 dated 19.11.2021 registered under Sections 294/341/323/354/379/506 read with Section 34 of I.P.C. against the petitioners and 12 others.
Mr. Dipak Kumar Rath, learned counsel appearing on behalf of Mr.P.K.Kar, learned counsel for the petitioners submits that this F.I.R. is a counter F.I.R. to Basudevpur P.S. Case No.341 dated 11.11.2021 which has been registered against the opposite party No.2, her husband and three others for commission of offences punishable under Sections 452/294/323/420/307/506 of I.P.C. read with Section 34 of I.P.C. He further submits that the petitioner No.1 was undergoing treatment for injuries sustained during the occurrence relating to Basudevpur P.S. Case No.341 of 2021 and false allegation has been made against the petitioners.
Considering the above submissions, issue notice to the opposite parties.
Notice on behalf of opposite party No.1-State of Odisha is accepted by Mr.D.Nayak, learned Additional Government Advocate. Requisites for issuance of notice to opposite party No.2 by registered post with A.D. shall be filed by 27.02.2023. The notice shall be made returnable within four weeks.
List this matter in the week commencing 3rd April, 2023.
Meanwhile, learned Additional Government Advocate shall obtain the case diary and instructions if investigation in the case is still pending..
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