LAWS(ORI)-2010-4-37

BAGULA @ GHANASHYAM MOHAPATRA Vs. STATE OF ORISSA

Decided On April 06, 2010
Bagula @ Ghanashyam Mohapatra Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the State.

(2.) This revision is directed against that part of the order dated 30.4.2009 passed by learned J.M.F.C., Ranpur in G.R. Case No. 254 of 2008 by which the petitioner, who has not been charge-sheeted, was added as an accused along with other accused persons, who have been charge-sheeted for commission of offences under Sections 395 of the I.P.C. read with Sections 25(1-B) and 27 of the Arms Act.

(3.) It appears that on the basis of report submitted by the informant, F.I.R. was registered against unknown culprits for alleged commission of offence under Section 394 of the I.P.C. On completion of investigation, charge-sheet was submitted against five persons excluding the petitioner for commission of the aforesaid offences. Learned J.M.F.C, Ranpur, stating to have found that materials on record reveal involvement of the petitioner also in the commission of alleged offence, directed to issue N.B.W. to compel his appearance.