CHINMAYA MALLICK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner has filed the afore-captioned three different cases seeking quashing of the criminal prosecutions against him on the sole ground that the co-accused persons those who have faced the trial in all the three cases have already been acquitted by the learned Trial Courts. Admittedly, the petitioner has been absconding in all the three cases. The following chart would indicate the sequence of events unfolded in the present three cases:

(2.) The prosecution story in the present case runs as follows:

(3.) Out of total eight accused persons, five accused persons were arrested and subjected to trial.