NARAHARI ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Brajakishore Sahoo, learned counsel appearing for the petitioner and Mr. Prem Kumar Patnaik, learned Addl. Government Advocate appearing for the opposite party.

(2.) The petitioner Narahari Rout has filed this application under section 482 of the Criminal Procedure Code to quash the charge sheet dated 11.12.2002 filed against him in connection with Sahidnagar P.S. Case No.201 of 2001 under sections 279/304-A of the Indian Penal Code which corresponds to G.R. Case No.1979 of 2001 pending in the Court of learned S.D.J.M., Bhubaneswar.

(3.) It appears that on the basis of the first information report lodged by one Pratap Rudra Das, younger brother of Pradipta Kishore Das (hereafter 'the deceased'), Sahidnagar P.S. Case No. 201 dated 18.06.2001 was registered under sections 279/304-A of the Indian Penal Code wherein it is indicated that the driver of the Ambassador car bearing registration no.OSU- 5457 caused the accident while the deceased was proceeding to the office on 30.05.2001 in a scooter on the road near Regional College Chhak, Unit-9, Bhubaneswar.