PRADEEP MOHARATHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) CRLMC No. 2801 of 2014 & Misc. Case No. 1985 of 2014

(2.) This application under Section 482 Cr.P.C. has been filed praying for quashing of the criminal proceeding initiated against the petitioner in G.R. Case No. 1150 of 1982, arising out of Capital P.S. Case No. 419 of 1982, pending in the Court of learned S.D.J.M., Bhubaneswar, under Sections 143/358/506 I.P.C. and the order of cognizance passed therein.

(3.) The brief facts of the case is that the Addl. R.T.O., Puri, lodged a written report before the I.I.C., Capital Police Station, dated 10.06.1982, which was registered as Capital P.S. Case No. 419 of 1982, under Sections 143/506/353 I.P.C., alleging therein that while the informant along with other staffs were conducting checking of motor vehicles at Khandagiri crossing, the private bus owners including the present petitioner came in a body and obstructed the informant and other staffs from discouraging their official duty and abused them in filthy language. It was alleged that because of such action of the accused persons, the checking of vehicle had to be abandoned.