PRADIPTA KUMAR CHOUDHURY Vs. BHAGABAN SAHOO

JUDGEMENT

(1.) Sri A.R. Majhi and associates enter appearance for opposite party and files Vakalatnama in Court today, which be kept on record.

(2.) Heard learned Counsel for the parties.

(3.) This revision application has been filed by the accused-Petitioner under Section 401 read with Section 397 Code of Criminal Procedure challenging the order of cognizance dated 26.3.2010 passed by the J.M.F.C., Chandbali, in I.C.C. No. 10 of 2010, taking cognizance of offences under Sections 294/341/323/379/506 IPC.