SANTOSH MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) At the instance of the opposite party no.2, the F.I.R. in Markatnagar P.S. Case No.228 of 2021 for the offences under Ss. -323/364-A/34 IPC came to be registered against the petitioners.

(2.) The allegation made in the F.I.R. is that on 14/11/2021 at about 7 P.M., when the son of the informant had gone to the market, five persons came in a white colour four wheeler at Satichoura Chhak Petrol pump and attacked her son Manoj Rout and Jitu. Both of them were beaten up mercilessly. The accused persons were also carrying weapons. The informant further alleged that there was a threat to life of her son, so filed the F.I.R.

(3.) After the investigation, the charge sheet has been filed in the present case on 5/1/2022 and cognizance of the offences under Ss. -323/364-A/34 IPC was taken by the Court below on 8/2/2022.