DEBASIS NANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. R.K. Panda, Learned Counsel for the Petitioner and Learned Addl. Standing Counsel for the State.

(2.) THIS application has been filed under Section 482 Cr.P.C. with a prayer to quash the proceeding initiated under Sections 147, 148, 336, 337, 436, 149 I.P.C. and under Sec. 7 Crl. L.A. Act in G.R. Case No. 1270 of 1990 pending in the Court of Learned S.D.J.M.,(S), Cuttack.

(3.) IT is unfortunate that the criminal prosecution initiated in the background indicated above are being allowed to continue till now i.e., for more than a decade. Mr. Panda, Learned Counsel for appearing on behalf of the Petitioner placing reliance on a decision of this Court in P. Chiranjiv v. Principal M.K.C.G. Medical College, Berhampur and Anr.: 47 (1979) CLT 126, submitted that in view of the long pendency of the proceeding, the fact that the alleged agitator, took place in the year 1989 -90 and under misconception it was so initiated, further continuance of such proceeding would not be proper.