RASHMI RANJAN PAIKRAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) "The God who gave us life, gave us liberty at the same time." - Thomas Jefferson

(2.) The criminal investigative machinery was set into motion by lodging of the First Information Report by Dipak Kumar Baral, Agent and the depositors of Ashribad Multi-purpose Co-Operative Ltd. on 27.03.2015 before the Inspector in charge of Olatpur Police Station in relation to commission of cognizable offences by the petitioner and others.

(3.) During course of investigation, as prima facie evidence against the petitioner was made out, he was arrested on 02.04.2015 and forwarded to the Court of learned J.M.F.C., Rural, Cuttack on 03.04.2015 and the forwarding report indicates that there is ample evidence against the petitioner regarding commission of offences under sections 420, 406, 120-B of Indian Penal Code and section 18 of the OPID Act.