SOMJEET BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. H.B. Dash, learned counsel for the Petitioner and Ms. S. Mishra, learned Additional Standing Counsel.

(2.) The Petitioner by invoking power of this court under Sec. 482 Cr.P.C. has prayed to quash the entire criminal proceeding initiated against him in G.R. Case No.251 of 2001 pending before learned J.M.F.C.(R), Cuttack.

(3.) The offences alleged are under Ss. 143/341/149 of the Indian Penal Code and Sec. 174 of the Railways Act.