SANTOSH KUMAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel appearing for the informant-opposite party No.2.

(2.) This application filed under Section 482 Cr.P.C. praying for quashing of the criminal proceeding initiated against the petitioners in G.R.Case No. 750 of 2012, arising out of Khurda Road, G.R.P.S. Case No. 129 of 2012, pending in the Court of learned J.M.F.C. (O), Bhubaneswar, under Sections 341/307/34, IPC.

(3.) The brief facts of the case is that the petitioners as well as informant-opposite party No.2 have been working as a Scavengers at Khurda Road Railway Station being engaged through a Contractor and admittedly, the petitioners and the informant are co-workers under the same employer. In order to protect their collective interests, all the Scavengers engaged through the Contractor at Khurda Road Railway Station intended to form a Trade Union and all the members subscribed to the funds of the Union. It is alleged that when the informant was requested to subscribe, he reacted violently and lodged the impugned FIR against the present petitioners, making false allegations.