NALINI ACHARYA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Cr.P.C." for brevity) has been filed with a prayer to quash the proceedings of 1.C.C. No.22 of 2019 pending before the learned Special Judge, Jagatsinghpur for commission of the alleged offences under Ss. 441/ 442/ 467/ 468/ 384/ 387 of the Indian Penal Code, 1860 (hereinafter referred to as "the I.P.C." for brevity) read with Ss. 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the SC and ST (PA) Act" for brevity), and all proceedings consequent thereto.

(2.) The facts of the present case, in short, are summarized herein below:

(3.) Being aggrieved by the order dtd. 24/12/2020 passed in 1.C.C No.22 of 2019 by the learned Special Judge Jagatsinghpur under Annexure-1, the present Petitioners filed this petition under Sec. 482 of the Cr.P.C. for quashing of the said order and proceedings thereon.