NARAYAN SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioners have filed this application seeking to quash the order dated 20.11.2001 passed by the learned J.M.F.C., Ranpur in G.R. Case No. 99 of 1995 refusing to drop the proceeding while considering their application filed on 3.9.2001 as per the rulings of the Supreme Court in Common Cause v. Union of India, 1996 (I) OLR (SC) 584.

(2.) THE petitioners have been arrayed as accused in G.R. Case No. 99 of 1995 for commission of offence under Sections 341, 324, 323, 506/34, IPC read with Section 3 of the S.C. and S.T.(P.A.) Act.

(3.) MR . Zafarullah, learned Addl. Standing Counsel for the State vehemently opposed the contentions raised by the learned counsel for the petitioners. He submitted that due to dilly dally tactics adopted by the accused -petitioners, the proceeding should not be dropped. He has also relied upon the judgment of the Supreme Court in Niranjan Hemchandra Sashittal and another v. State of Maharashtra.