CHANDRA SEKHAR MOHANTY Vs. STAE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) IN this application under Section 482, Code of Criminal Procedure Petitioner prays to quash the order dtd. 10710.2000 passed in G.R. Case No. 671 of 2000 of the Court of S.D.J.M. Kendrapara which was registered against the Petitioner on the allegation of committing the offence under Section 2 of the Prevention of Insult to National Honours Act. 1971 (in short the Act').

(3.) MR . A.K. Mishra learned Standing Counsel on the other hand strenuously argues that hoisting a discoloured National Flag by the Petitioner is an offence under Section 2 of the Act and the Petitioner being a responsible Government servant should not have done so and as such the accusation prima facie makes out the offence against the Petitioner.