- (1.) Delay condoned.
(2.) Leave granted.
(3.) The present appeal, by special leave, calls in question the legal defensibility of the order dated 03.03.2012, passed by the High Court of Orissa at Cuttack in CrMC No. 5808/2001 whereby the learned Single Judge has quashed the order of cognizance dated 18.10.2000 passed by the learned SDJM, Panposh, Rourkela in ICC Case No. 92 of 1998.;