SANSURI Vs. STATE OF ODISHA

JUDGEMENT

(1.) CRLMC No. 2520 of 2014 & Misc. Case No. 1790 of 2014

(2.) This application under Section 482 Cr.P.C. has been filed by the accused-petitioners praying for quashing of the criminal proceeding initiated against the petitioners, in G.R. Case No. 295 of 2009, arising out of Kendrapara, Rajkanika P.S. Case No. 56(1), dated 06.06.2009, pending in the Court of learned JMFC, Aul, under Sections 341/294/354/506/34 IPC and Section 3 of S.C. & S.T. (P.A.) Act and the order of cognizance passed therein.

(3.) The brief facts of the case is that the informant-opposite party No. 2 lodged a written report before the IIC, Rajkanika Police Station, Kendrapara, which was registered as Rajkanika P.S. Case No. 56 of 2009, alleging therein that on 05.06.2009 at about 11.00 P.M., while the informant had gone out of the house to attend the call of nature, the accused-petitioner No. 1 obstructed her on the way and caught hold of her from the back side and sexually abused her. On her shouting, the villagers gathered there but at that moment the accused-petitioners fled away from the spot. After returning home, she narrated everything before her parents, who went to the house of the accused persons, but they have been abused in filthy language and threatened of dire consequence by the family members of the accused petitioners.