PRAHALLAD MOHAPATRA AND OTHERS Vs. STATE OF ORISSA

JUDGEMENT

(1.) <JGN>S.K.Sahoo</JGN> <ADV>Haripad Mohanty,A.K.Nath,H.K.Behera,Dillip Kumar Misra</ADV> <AT>CRLREV NO. 657 of 2016</AT> <SI><ACT>Code Of Criminal Procedure, 1973</ACT><S>S.457</S><S>S.451</S> <ACT>Indian Penal Code, 1860</ACT><S>S.420</S><S>S.120B</S><S>S.34</S> <S>S.467</S><S>S.468</S><S>S.471</S><S>S.406</S> <ACT>Prize Chits And Money Circulation Schemes (Banning) Act, 1978</ACT><S>S.4</S><S>S.5</S><S>S.6</S> <ACT>Narcotic Drugs And Psychotropic Substances Act, 1985</ACT><S>S.25</S> </SI> <JT> <PARA> <JGN>S.K.Sahoo</JGN> 1 Heard

(2.) Mr. Haripad Mohanty, learned counsel for the petitioners and Mr. Dillip Kumar Misra, learned Addl. Govt. Advocate for the State.

(3.) This revision petition has been filed petitioners to quash the impugned order dated 01.08.2016 passed by the learned Chief Judicial Magistrate, Balasore in Misc. Case No. 28 of 2016 which arises out of C.T. Case No. 373 of 2013/ T.R. No. 2329 of 2013 under Annexure-3 in which the petition filed by the petitioners under section 457 read with section 451 of the Cr.P.C. for release of the sealed first floor of the building in favour of the petitioners was rejected.