DEBENDRA PANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner and the learned AGA.

(2.) By means of this application, the Petitioner seeks to quash the proceeding pending before the court of J.M.F.C., Kashipur in connection with Doraguda P.S. Case No.81 of 2014 corresponding to G.R. Case No.298 (A) of 2014 wherein the Petitioner is alleged to have committed offence under Ss. 395/450 IPC.

(3.) It is submitted by learned counsel that the Petitioner is one of the accused in the offence in which one of the co-accused, namely, Diwan Bag who has since faced the trial has been acquitted in the court of learned Additional Sessions Judge, Rayagada in C.T. Case No.14 of 2016. According to the learned counsel for the Petitioner none of the witnesses have deposed against the accused in the said trial and the case of the Petitioner being in the same footing no fruitful result would come in case the exercise of trial is conducted in respect to the present petitioner and hence it is a fit case to quash the proceeding.