KRUTTIBAS RUP Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) IN this application under Section 482, Cr.P.C. petitioner prays to quash the order of cognizance under Sections 509/506. I.P.C. in G.R. Case No. 2068 of 1997 of the Court of S.D.J.M., Bhubaneswar.

(3.) IT reveals from the Case Diary that the admitted case of the parties is that on the date of the occurrence i.e. on 17.7.1997 petitioner was the Deputy Drugs Controller (Intelligence) and Member -Secretary of O.S.B.P., Bhubaneswar. When he wanted to assume charge the outgoing Member -Secretary and the present informant did not cooperate with him in respect of taking charge of the examination papers etc., and because of that misunderstanding there were certain development happened in the office as a result of which petitioner put an additional lock in a particular room occupied by the informant and that gave rise to the dispute. Though in the F.I.R. the informant alleged about indecency shown to her by the petitioner, but during the course of investigation the Investigating Officer found that none of the colleagues of the parties made an such allegation of indecency shown by the petitioner. Under such circumstance, a Final Form was submitted. But on perusal of the materials and particularly the statement of the informant, learned S.D.J.M. took cognizance of the offence under Sections 509/506. I.P.C.