PRAFULLA KUMAR MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) The petitioner is implicated in offence punishable under sections 302/201 I.P.C. on the basis of allegation that he committed murder of a young student of Class-II and caused disappearance of the evidence with a view to screen himself from legal punishment.

(3.) The informant named, Keshab Bhumia, whose foster son is alleged to have been killed by the present petitioner, has filed an affidavit asserting that on suspicion F.I.R. was lodged against the petitioner and lodging of such F.I.R. was outcome of a misunderstanding of the matter.