JHULA BEHERA ALIAS DALAI Vs. STATE OF ORISSA

JUDGEMENT

(1.) - Heard.

(2.) This application under Section 482 of the Code of Criminal Procedure, 1973 (in short, the Code) is disposed of at the stage of hearing on admission after hearing the parties at length.

(3.) Petitioners are arrayed as accused persons in G.R Case No. 383/99 arising out of Athgarh P.S. Case No. 173/99. The case has been registered under Sections 364/342/323/34, IPC read with Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short, the ActT). The case is pending at the stage of investigation and the Sessions Judge cumSpecial Judge, Cuttack is awaiting for Final Form.