SUJATA DEY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Although Mr. Akhaya Kumar Samal, Advocate entered appearance on behalf of Opposite Party No.2, none appears today on his behalf.

(2.) In the present petition, the Petitioner seeks the quashing of an order dtd. 2/3/2016 passed by the learned S.D.J.M., Bolangir in 1 C. C. No.150 of 2015 taking cognizance of the offence punishable under Sec. 500 IPC against the Petitioner at the instance the complainant Opposite Party No.2, who happens to be the father-in-law of the Petitioner.

(3.) Earlier, on the complaint of the present Petitioner, G.R. Case No.435 of 2012 was registered in the Court of the learned S.D.J.M., Sundargarh against Opposite Party No.2 and two others for the offence punishable under Sec. 498-A/34 IPC read with Sec. 4 of the Dowry Prohibition Act. In the trial that ensued, the Opposite Party No.2 and the other accused were acquitted by a judgment dtd. 26/11/2013 passed by the J.M.F.C., Sundergarh. Nearly two years thereafter on 16/11/2015, Opposite Party No.2 filed a complaint as a result of which 1. C.C. No.150 of 2015 was registered against the present Petitioner.