DUSKAR BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Sukumar Ghosh, learned counsel for the petitioner, Mr. Jyoti Prakash Patra, learned counsel for the State as well as learned counsel for the informant-Opposite party no.2.

(2.) The petitioner in this application under section 482 Crimial P.C. has prayed for quashing the criminal proceeding in G.R. Case No. 621 of 2003 pending in the Court of learned S.D.J.M., Keonjhar which arises out of Keonjhar Sadar P.S. Case No.117 of 2003 in which on 14.02005 after receipt of the charge sheet, the learned S.D.J.M., Keonjhar has taken cognizance of the offence under section 406 of the Indian Penal Code and issued process against the petitioner.

(3.) There is no dispute that the Opposite party no.2 Benudhar Barik who is the informant in the case is the father of the petitioner Duskar Barik.