BHAJAMAN SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner-accused in this case under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C." for brevity) seeks quashing of criminal proceeding in G.R. Case No. 145 of 1995 on the file of the Learned S.D.J.M., Hindol, arising out of Balimi P.S. Case No. 48 of 1995.

(2.) The brief facts germane for just adjudication are stated hereunder.

(3.) After investigation, charge-sheet was filed against the present petitioner and two other accused namely Rajkishore Sahu and Subarna Jena.