GOPINATH SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) THOUGH the matter has been listed for admission, on the consent of the learned counsel for the parties, the same is taken up for final disposal.

(2.) THE petitioners are accused in ICC Case No. 35 of 2000 of the Court of learned JMFC, Khurda for the offence under Sections 294, 506 IPC. During the course of trial of the said case, they filed a petition on 13.12.2004 to recall P.Ws. 1 and 2 for further cross -examination. The said prayer having been rejected, the petitioners have filed the present application under Section 482, Cr.P.C. for quashing the order dated 13.12.2004 passed by the learned JMFC, Khurda.

(3.) THOUGH notice was served on opposite party No. 2 who is the complainant in ICC Case No. 35 of 2002 in the Court of learned JMFC, Khurda, none appeared on his behalf.