AMBIKESH MOHAPATRA Vs. LAXMIPRIYA MANNA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned counsel for the opposite party.

(2.) PERUSED the records.

(3.) ORDER dated 24.12.2008 passed by the learned S.D.J.M., Balasore in ICC No.387 of 2006 taking cognizance of offences under sections 420,424,465,466,468,506/34 of the Indian Penal Code has been assailed by four of the accused persons, in this application under section 482 of the Code of Criminal Procedure.