S. S. Mishra, J
1. Mr. D.P. Dhal, learned Senior Counsel appearing for the petitioners submits that since the present case is arising out of a complaint case, he would
be impleading the informant as opposite party no.2.
2. Mr. Ragada, learned Additional Government Advocate is appearing for the opposite party no.1-State and waives the notice.
3. Issue notice to the newly added opposite party no.2 by Registered Post with A.D. making it returnable within one week. Requisites shall be filed
within a week.
4. The petitioners are aggrieved by the order dated 26.12.2023 passed by the learned G.N-cum-J.M.F.C., Sukinda in 1CC No.04 of 2022 rejecting the
application of the petitioners under Section-205 Cr.P.C.
5. Mr. Dhal, learned Senior Counsel further pointed out that by rejecting the application of the petitioners under Section-205 Cr.P.C., stringent process
has been issued against them by the impugned order dated 26.12.2023.
6. The order dated 26.12.2023 passed by the learned G.N-cum-J.M.F.C., Sukinda in 1CC No.04 of 2022 issuing N.B.W. against the petitioners is kept
in abeyance till the next date of hearing.
7. List this matter on 21.02.2024.
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