ASHOK WASUDEO PATWARDHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Tapas Ranjan Mohanty, learned counsel for the petitioner and Mr. Prem Kumar Patnaik, learned counsel for the State.

(2.) In this application under section 482 of Cr.P.C., 1973 the petitioner Ashok Wasudeo Patwardhan has challenged the impugned order dated 14.10.2004 passed by the learned J.M.F.C., Khallikote, Ganjam in G.R. Case No.174 of 1997 in framing charge under sections 420/34 of the Indian Penal Code. The said case arises out of Khallikote P.S. Case No.62 of 1997.

(3.) It appears that the first information report was lodged by one Gagan Chandra Patnaik before the officer in charge of Khallikote police station on 11.07.1997 alleging therein against M/s. Pal Refinery (1) Ltd. and its Board of Directors for misappropriation of his dealer's deposit amount to the tune of Rs. 1,50,000/- and dissolution of the firm without refunding the deposit amount with mala fide intention to grab huge amount and converting the establishment fund into their personal fund by fraud.