RUSHI BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioners have challenged the impugned order dtd. 22/12/2013 under Annexure-2 passed in G.R. Case No.923 of 2010 by the learned J.M.F.C., Keonjhar, whereby, cognizance of the offences under Ss. 419, 465, 471, 420 and 468 IPC has been taken as against them on the grounds inter alia that the same is bad in law and hence, therefore, liable to be interferred with and quashed in the interest of justice.

(2.) An FIR was lodged by the informant alleging mischief and fraud against the petitioners for having managed to obtain sale deeds in 1997 and 2008 which is by perpetrating impersonation purportedly executed by the recorded owner. The details of the allegations are described in the FIR as at Annexure-1. Consequent upon the report being lodged, Nayakote P.S. Case No.27 of 2010 was registered and the petitioners were finally chargesheeted in the year 2012 leading to the passing of the impugned order under Annexure-2.

(3.) Heard Mr. Acharya, learned counsel for the petitioners and Mr. Praharaj, learned counsel for the State-opposite party.