AKULA CHANDRA PARIDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present writ petition has been filed with prayer to protect the lives and properties of the petitioner and his family members and further to transfer the investigation of the cases under F.I.R. No. 175/13 dated 18.05.2013 under Section 341/323/294/384/506/34 of IPC (Annexure-2) and F.I.R. No. 212/2013 dated 20.06.2013 under Sections 341/323/294/379/506/34 of IPC read with Section 25 of the Arms Act 1959 (Annexure-4) registered at Pipili Police Station to State Crime Branch or to an independent agency like Central Bureau of investigation (in short the C.B.I.).

(2.) Shortly stated the facts of the case are as follows:

(3.) Again, on 20.06.2013, while the petitioner was returning home driving his vehicle bearing registration No. OR-02-BV-1111, Shri Judhistir Samantaray and his son, Priyabrata Samantaray intercepted his vehicle and allegedly dragged the petitioner out. At that time, Priyabrata Samantaray allegedly put one mouser on the head of the petitioner and Judhistir Samantaray allegedly assaulted the petitioner and snatched away the key of the vehicle. Thereafter Priyabrata Samantaray drove away the above noted vehicle. At this stage, Judhistir Samantaray allegedly put a gun on the head of the petitioner and threatened that if the petitioner discloses all these things to anybody, he would kill the petitioner. Alleging all the above noted things, the petitioner lodged an F.I.R. at Pipili P.S. on 20.06.2013, which has been registered as Pipili P.S. Case No. 212 of 2013 (Annexure-4).