RADHAKRUSHNA BEHERA AND ORS. Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioners as well as Learned Addl. Standing Counsel appearing for the State.

(2.) By this CRLMC the Petitioners, who are accused persons in C.T. No. 776 of 2004 corresponding to Balasore Town P.S. Case No. 152 of 2004 have come with a prayer for quashing the said criminal proceeding Under Sections. 454, 380, 427, 188/34 of the Indian Penal Code.

(3.) The allegation in the said Criminal proceeding against the Petitioners is that on 6.6.2004 at about 12.30 P.M. while the informant Sandeep Khandelwal went to his residential house for taking lunch after transacting business in the shop situated in Balasore town, these Petitioners made criminal trespass into the said shop, committed theft of materials Kept inside the shop, damaged some materials which the informant came to know after his return to the shop and reported the matter at Balasore Town P.S. on the very same day at 5.45 P.M. on the basis of which the criminal proceeding was initiated by the Police culminating in the C.T. Case.