DAYANIDHI BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Addl. Standing Counsel appearing for the State.

(2.) THIS petition under Section 482, Cr.P.C. is disposed of at the stage of admission with the consent of both the parties. - -

(3.) AFTER going through the order impugned and the orders passed by the learned Addl. Sessions Judge. I find that there is admittedly no material against this petitioner to implicate him in the aforementioned G.R. Case No. The learned Magistrate smelt some foul play by the I.0. and on that basis but without any material on record took cognizance, to proceed against the petitioner which would be simply a futile exercise and that would abuse the process of the Court.