SAMBIT KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Instant application under Sec. 482 Cr.P.C. is filed by the petitioner challenging the legality of the impugned order of cognizance dtd. 6/9/2010 (Annexure-2) passed in G.R. Case No.495 of 2010 by the learned S.D.J.M., Bargarh on the grounds inter alia that there is no evidence on record to sustain any charge against him that apart no sanction was obtained in term of Sec. 197 of Cr.P.C. besides the fact that there is no material to even remotely suggest any kind of his involvement vis -vis the alleged incident.

(2.) In fact, a plain paper F.I.R. was drawn by the IIC, Town P.S. Bargarh on receiving reliable information regarding disposal of a stolen Travera vehicle and in that connection, P.S. Case No. 175 (4) dtd. 5/7/2010 was registered under Sec. (s) 379,411 and 414 read with 34 IPC which corresponds to G.R.Case No.495 of 2010. Thereafter, investigation was held and finally, charge sheet was submitted against the principal accused and others including the petitioner for having assisted in the disposal of said vehicle bearing registration No. OR-26-A 0726 consequent upon which the learned court below took cognizance of the alleged offences against all under Annexure-2.

(3.) Heard Mr. B.B.Swain, learned counsel for the petitioner and Mr. P.K.Mohanty, learned ASC appearing for the State.