DEBARAJ NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the opposite parties.

(2.) THIS is an application under Section 482 of Cr. P.C. invoking inherent jurisdiction of this Court inter alia quashing the Order dated 10.7.2003 passed by the learned S.D.J.M., Khurda in I.C.C. No. 52 of 2003 taking cognizance of the offences under Section 436, 506, 427 and 34 of I.P.C. against eight accused persons.

(3.) IN the said reported case, this Court held that the learned Magistrate should have called for a report from the Police before proceeding in the complaint case in consonance with provision of Section 210 of Cr. P.C.