K S VISHWANATH Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this application under Section 482, Cr. P. C. petitioners who are the accused persons in G. R. Case No. 3036 of 1992 pending in the Court of S.D.J.M., Bhubaneswar have prayed to quash the proceeding i.e., the said G.R. case.

(2.) At the out set it may be mentioned that the informant having been added as opposite party No. 2 several steps were taken for effective service of notice on her and when that failed even publication of the notice was made in the daily newspaper and in spite of that she did not appar. Learned standing counsel, however, addressed the Court on behalf of the State of Orissa and opposed to the aforesaid prayer of the petitioners.

(3.) According to the allegation, the undisputed relationship between the petitioners and the opposite party is that petitioner No. 3 is the husband of opposite party No. 2 and petitioners 1 and 2 are her parents-in-law. Another relevant factor may be noted here that this Court wanted to know about the consequence of Annexure-2, the F.I.R., lodged by the opposite party No. 2 on 2-9-1992 at Bangalore. Mr. S. K. Padhi, learned counsel for the petitioners, on instructions, states today that though the petitioners were allowed to go on anticipatory bail thereafter there is no further information about the criminal case, if any, registered in the Judicial Magistrate's Court, but according to the information the matter was before a Dowry Prevention Cell at Bangalore.