BRAHMANANDA MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) In the wake of the pandemic Covid-19, the case 26. 04.01.2021 was taken up through V.C.

(2.) The order dated 07.12.2009 passed by the learned S.D.J.M., Keonjhar in 1.C.C. Case No.231 of 2009 taking cognizance of the offences under Sections 294, 323, 506 (Part-I) of I.P.C. is sought to be quashed by the accused-petitioner, by invoking the power of this Court under Section 482 of Cr.P.C.

(3.) I have heard the learned counsel for the parties and perused the impugned order and other relevant papers on record vis-a-vis the grounds taken by the accused-petitioner vide his application under Section 482 of Cr.P.C.