RANJAN KUMAR SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) All six Petitioners, who are accused persons in Dhenkanal Town P.S. Case No. 320 dtd. 9/11/2016 have prayed to quash the order of cognizance dtd. 25/8/2018 of the learned Judge, Special Court, Dhenkanal in CT (Spl.) Case No.99 of 2016.

(2.) The offences are under Sec. 147/148/341/323/294/506/379/ 427/149 of the Indian Penal Code, read with Sec. 3(1)(r)(s) and 3(2)(va) of the SC and ST (PoA) Act on the allegation that the Petitioners assaulted Opposite Party No. 2 and 3 by fist and kick blows in prosecution of their common object and took Rs.3000.00 to Rs.4000.00 when the Opposite Parties were present in the fast-food shop. Opposite Party No.2 is the informant.

(3.) Upon completion of investigation, charge sheet was filed for the offences stated above and cognizance has been taken by the Special Court consequently.