SURYANARAYAN DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) G.N. Sethi, Advocate, enters appearance for the informant-opposite party No.2 and files Vakalatnama alongwith an affidavit in Court today, which be kept on record.

(2.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing for the informant-opposite partyNo.2.

(3.) This application under Section 482 Cr.P.C. has been filed by the accused-petitioner praying for quashing of the order of cognizance dated 28.12.2012, in G.R. Case No. 472 of 2012, pending in the Court of learned S.D.J.M., Jajpur, arising out of Jajpur P.S.Case No. 86, dated 18.7.2012, under Sections 498A/323/294/ 494/ 506/34, IPC and Section 4 of D.P. Act against the present petitioner and other accused persons.