UMESH CH. MANSINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS case is taken out of turn from the weekly admission list on being mentioned by learned counsel for the petitioners on the ground of urgency.

(2.) HEARD .

(3.) THIS application under Section 482, Cr. P. C. is filed by the petitioners who are the accused persons in Kanas P. S. Case No. 7 of 2000. Petitioners pray to quash the investigation on the ground that a simple suicide has been given the colour of a homicidal death with alleged involvement of the present petitioners and in that respect the complainant/informant has concocted a story against the petitioners.