ROHIT AGARWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Instant petition under Sec. 482 of the Cr.P.C is at the behest of the petitioners for quashment of the impugned order dtd. 6/7/2020 passed in connection with G.R. Case No. 1808 of 2019 by the learned S.D.J.M., Sambalpur whereby cognizance of the offences under Ss. 306,448, 294 and 506 read with 34 of the I.P.C. has been taken against them on the grounds inter alia that the same is not tenable in law.

(2.) In the case at hand, the F.I.R. was lodged by the informant alleging therein that her husband was working in Inland World Logistic Pvt. Ltd. Company, Bareipali, Sambalpur as its Branch Manager and since 7 to 8 months from then, the company was illegally deducting Rs.5000.00 every month from his salary, for which, the family suffered financially and on 29/5/2019 at about 2.30 P.M., five persons of the said company including petitioner No.1 arrived and after entering into their residence, in absence of husband, abused her in filthy language and threatened her to kill and also asked them to pay back the money of the company or else would commit murder of her husband and due to such harassment, her husband attempted to commit suicide by consuming poison on 30/5/2019 at night. On such report being lodged, Ainthapali P.S. Case No. 225 of 2019 was registered on 4/6/2019 under Ss. 448, 294 and 506 I.P.C and finally, after the death of the victim, chargesheet under the alleged offences along with Sec. 306 of the I.P.C was submitted, whereupon, the learned court below passed the impugned order under Annexure-1.

(3.) Heard Mr. Ragada, learned counsel for the petitioners and Mr. Mishra, learned ASC for the State opposite parties.