DEBENDRA KUMAR ROUL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner Debendra Kumar Roul has filed this revision petition challenging the impugned order dated 22.02.2016 passed by the learned S.D.J.M., Kendrapara in G.R. Case No.1706 of 2016 in taking cognizance of the offences under sections 341/ 323/ 324/ 294/ 506/ 379/ 307/120-B of the Indian Penal Code.

(3.) It appears that the First Information Report was lodged on 23.12.2015 by one Pradumna Patra before the Inspector in Charge of Kendrapara Sadar Police Station, on the basis of which Kendrapara Sadar P.S. Case No.323 of 2015 was instituted under sections 341/ 323/ 324/ 294/ 506/ 379/34 of the Indian Penal Code.