(1.) INVOKING inherent as well as extraordinary jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, the petitioner sought for quashing the Charge Sheet dated 9.2.1995 laid by the police against him in G.R.Case No. 2361 of 1994, now subjudice in the Court of the learned S.D.J.M., Bhubaneswar as well as order taking cognizance of offences under Section 279/337 of the Indian Penal Code read with Section 187 of the Motor Vehicles Act against him.
(2.) ON the accusation made by one Khadala Sahu, to the effect that on 26.7.1994 at 5 P.M. while he was going along C.B.I. Road after selling mixture at D.A.V. School Chhak, an Ambassador Car bearing Registration No. ORO 1141 being driven by its driver came from his backside at a very high speed and dashed against him, as a result of which he sustained bleeding injuries on his head for which he was immediately shifted to the City Hospital, Bhubaneswar for his treatment, Capital P.S.Case No. 599 of 1994 was registered and on completion of investigation, the police laid charge sheet against the present petitioner.
(3.) THE learned Addl. Govt. Advocate, on the other hand, fairly admitted that there are no incriminating materials available on the record to. fasten the liability under Section 279/337 of the Indian Penal Code to the petitioner.