ALOK KUMAR DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner in this petition invoked the inherent jurisdiction of this Court under Sec. 482 of Cr.P.C. seeking quashing of the alleged offence punishable under Sec. 6 of the Odisha Protection of Interests of Depositors (In Financial Establishments) Act, 2011 (hereinafter referred to as "the OPID Act") in C.T. Case No.13 of 2022 arising out of Kalinganagar P.S. Case No.224 of 2022 pending in the Court of the learned Presiding Officer, Designated Court under the O.P.I.D. Act, Cuttack.

(2.) On the basis of the written complaint of Ms Banita Mohapatra and others, the aforementioned P.S. Case No.224 of 2022 was registered on 19/10/2022 against the petitioner and others for alleged offences under Ss. 406/420/34 of the I.P.C. After completion of investigation, charge sheet was filed on 7/4/2023 against the present petitioner and others for alleged offences under Ss. 406/420/467/468/471/120-B/34 of I.P.C. read with Sec. 6 of the OPID Act and the further investigation has been kept open under Sec. 173(8) Cr.P.C.

(3.) The petitioner in this petition has questioned the invocation of offence under Sec. 6 of the OPID Act against him.