DEBENDRA MANDAL Vs. STATE OF ORISSA & ORS.

JUDGEMENT

(1.) Heard Mr. Sarathi Jyoti Mohanty, learned counsel for the petitioner and Mr Dillip Kumar Mishra, learned Additional Government Advocate for the State.

(2.) This revision petition has been filed by Debendra Mandal (informant in the case) with a prayer to set aside the order dated 28.01.2017 passed by the learned Asst. Sessions Judge, Balasore in S.T. Case No. 39/203 of 2015 in rejecting the petition under Section 319 of Cr.P.C. filed by the Addl. Public Prosecutor to implead one Sanjay Kumar Pal as an accused in the case. The said case arises out of Remuna P.S. Case No. 179 of 2013.

(3.) It seems that the learned Trial Court after perusal of the material available on record came to hold that charge-sheet has been submitted against laxmidhar Pal and Santosh Kumar Pal and ten witnesses have been examined and the statements of the accused persons have also been recorded and therefore, the petition filed by the Addl. Public Prosecutor at the belated stage was of no merit and accordingly rejected the same.