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Judgment
9 paragraphs · 252 wordsM.S. Raman, J
With a prayer to quash the proceeding in G.R. Case No.1366 of 2015 pending in the court of learned S.D.J.M., Baripada, the Petitioners have approached this Court by way of petition under Section 482 of the Code Criminal Procedure.
It is revealed from the FIR that Kuliana P.S. Case No. 98 dated 7th December, 2015 was registered against the Petitioners under Sections 294/341/354/354-B/323/427/506/34 IPC.
This Court while issuing notice vide order dated 13th July, 2017, directed stay of further proceeding in the said case. Though notices were issued to Opposite Party No. 2 and as per office note, the notice was served on the person concerned, none appeared for Opposite Party No.2.
Vide Annexure-2 to the petition, copy of the affidavit dated 4th April, 2016 has been enclosed sworn to by Smt. Suborna Das, who claims to be complainant in the aforesaid G.R. case, to show that the case has been filed against son-in-law and others. The said affidavit contains that the matter has been settled between the parties in presence of village gentries.
Since none appears on behalf of the Petitioner when the matter is called and this case is of the year 2017, this Court construes that the Petitioner is no more interested to pursue the case.
Accordingly, the CRLMC is dismissed for non-prosecution and the interim order 13th July, 2017 passed by this Court stands vacated.
A copy of this order be communicated to the court below forthwith.
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