RABINDRANATH SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) None appears on behalf of the petitioner.

(2.) The petitioner Rabindranath Samal has filed this application under section 482 of Cr.P.C. challenging the impugned order dated 20.04.2007 of the learned J.M.F.C., Salipur passed in G.R. Case No.812 of 2005 in taking cognizance of the offences under sections 147/ 148/ 323/ 307/ 294/ 354/ 341/506/ 109/149 of the Indian Penal Code and issuance of offence against him.

(3.) On the basis of the first information report lodged by one Charubala Das, wife of Khageswar Das of Gopalpur, Mahanga P.S. Case No.234 of 2005 was registered on 212.2005 under sections 143/ 341/ 294/ 323/ 354/ 307/ 354/ 506(II)/ 148 of the Indian Penal Code and after completion of investigation, charge sheet was submitted against twenty six accused persons and the learned J.M.F.C., Salipur on perusal of the charge sheet, 161 Cr.P.C. statements and other materials available on record has been pleased to hold that prima facie case under sections 147/ 148/ 323/ 307/ 294/ 354/ 341/ 506/ 109/ 149 of the Indian Penal Code is made out and accordingly, took cognizance of the offences.