ABANINDRA MOHANTY Vs. GOURANGA PANDA

JUDGEMENT

(1.) HEARD Mr. B. Panda, learned Counsel for the Petitioner and Mr. B. Mohanty, learned Counsel for opposite party No. 1

(2.) THIS is an application under Section 482, Code of Criminal Procedure with a prayer to quash the cognizance taken by the learned S.D.J.M. Berhampur In I.C.C. No. 19/97 under Sections 341,294,323, 506 Indian Penal Code.

(3.) THE learned Counsel of the Petitioner Mr. Panda argues that the Petitioner is an efficient officer and was posted at Berhampur for the telecom development of South Orissa and some of the employees attached in the Telecom district of Berhampur with the intention of demoralizing him Instituted the complaint case against him though the present complainant who has never met him. It is further submitted that this is not only an attempt to decentralize the present officer but the other officers were also being threat in the past and one of such incident occurred.