SHIBA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioners have filed the present petition under Sec. 482 Cr.P.C. seeking quashing of the cognizance order dtd. 14/10/2019 passed by the learned S.D.J.M., Balangir in G.R. Case No.734 of 2019.

(2.) The grievance of the petitioners is that although the F.I.R. was registered under Ss. -341/294/323/325/34 IPC against the petitioners, however, the charge sheet has been filed adding the graver offence under Sec. 307 IPC. Therefore, they apprehend arrest once they appear in the lower Court.

(3.) The present petition is for quashing of the cognizance order dtd. 14/10/2019 passed by the learned Court below. Therefore, the grievance of the petitioners cannot be addressed in this proceeding.