GYAN PRAKASH AGARWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Sudhansu Sekhar Panda, learned counsel for the petitioners and Mr. Dilip Kumar Misra, learned counsel for the State.

(2.) This transfer application under section 407 of Cr.P.C. has been filed by the petitioners Gyan Prakash Agarwal and Swatantra Kumar Agarwal for analogous hearing of S.T. Case No.145 of 2014 pending before the learned Presiding Officer, Special Court, Cuttack and G.R. Case No.217 of 2011 pending in the Court of learned J.M.F.C., Salipur.

(3.) The occurrence in question took place on 07.04.2011 in the afternoon. In connection with the occurrence, opposite party no.2 Golakh Chandra Sethy lodged a first information report before the Inspector in charge, Jagatpur Police Station, on the basis of which Jagatpur P.S. Case No.47 of 2011 was instituted on 08.04.2011 and after completion of investigation, charge sheet was submitted on 209.2011 under sections 341, 323, 294, 506 and 34 of the Indian Penal Code and section 3 (1) (x) of the S.C. & S.T. (P.A) Act against the petitioners which corresponds to S.T. Case No.145 of 2014 pending before the Presiding Officer, Special Court, Cuttack. Similarly in connection with the very occurrence, petitioner no.1 Gyan Prakash Agarwal lodged the F.I.R. on 08.04.2011, on the basis of which Jagatpur P.S. Case No.48 of 2011 was instituted and on completion of investigation, charge sheet was submitted under sections 341, 294, 323, 325, 506 and 34 of the Indian Penal Code against the opposite party No.2 and others which corresponds to G.R. Case No.217 of 2011 pending in the Court of learned J.M.F.C., Salipur.