CHINTAMANI DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the opposite party no.2.

(2.) This revision petition has been filed by the petitioners for setting aside the impugned order dated 20.10.2016 passed in I.C.C. Case No.497 of 2015 by the learned S.D.J.M., Bhadrak in rejecting the petition under Section 205 of Cr.P.C. filed by the petitioners to dispense with their personal attendance.

(3.) On the basis of the complaint petition filed by the opposite party No.2, I.C.C. Case No.254 of 2015 was registered on 24.03.2015 and the matter was referred to Bhadrak (Rural) Police Station under Section 156(3) of the Cr.P.C. by the learned S.D.J.M., Bhadrak and accordingly, Bhadrak (Rural) P.S. Case No.300 of 2015 was registered under sections 452/323/294/354/506/34 of the Indian Penal Code and after completion of investigation, final report was submitted and thereafter, the opposite party No.2 filed a protest petition which was registered as I.C.C. No.497 of 2015 and after recording the initial statement of the complainant-opposite party no.2 and after conducting necessary inquiry under Section 202 of Cr.P.C., cognizance of offences under sections 452/323/294/354/506/34 of the Indian Penal Code was taken.