THIKA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard.

(3.) In this application under Sec. 482 Cr.P.C., the petitioner has prayed for quashing of the order dtd. 24/1/2017 passed by the learned Additional Sessions Judge, Balugaon P.S. No. 75(5) of 2005 corresponding to G.R. Case No. 207 (B) of 2005, now pending in the court of learned J.M.F.C., Chilika wherein the case has been split up against the accused persons, who were absent namely, (1) Dhruba Behera, (2) Satyabadi Behera, (3) Narayan Swain, (4) Akhaya Behera, (5) Daka Behera, (6) Thira Swain (petitioner) and (7) Purna Chandra Behera and police papers have been supplied to other accused persons, namely, (1) Bhagaban Swain, (2) Manoj Kumar Swain, (3) Kishore Das, (4) Narayan Bhatta, (5) Sukanta Kumar Behera, (6) Rabindra Behera, (7) Jitendra Kumar Behera, (8) Ganesh Swain, (9) Manas Kumar Majhi, (10) Halu Behera, (11) Sanat Bhatta, (12) Bhagabat Behera, (13) Artatrana Swain who are present and had been filed Hazira.