CHANDRASEKHAR MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) THIS application under section 482, Cr.P.C. is disposed of at the stage of hearing on admission.

(3.) IN the F. I. R. in G. R. Case No. 7 of 2001 of the court of J. M. F. C. Soro, the Circle Inspector of Police, Sadar Circle, Balasore, has alleged that on the ground of non -arrest of the culprits in a case of gang rape vide Simulia P. S. Case No. 149 dated 30 -12 -2000, some local leaders and people belonging to a Political patty on 3 -1 -2001, held a meeting from 1.30 p. m. to 4 p. m. on the premises of Lord Shiva temple situated opposite to Simulia Police -station and made inflammatory speeches. At about 4. p. m. they came in front of the said Police -station and besides raising anti -police slogan, they blockade the National Highway No. 5 at that spot from about 4 p. m, to 7 p. m, , During that period, they brought the road traffic to a stand still and did not adhere the request of the informant and other Police personnel's so also many persons travelling in light and heavy vehicles for allowing the traffic to run. It is further alleged in the F. I. R. that because of the said road blockade patients and children besides others travelling by vehicles were much harassed. As noted in the F. I. R. the offences involved are under sections 143 and 341 I. P. C. and section 7 of she Criminal Law Amendment Act. Petitioner is named as a leader in that melee taking active part in commission of the alleged crime.