OKIL PAIKRAY Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) The petitioner Okil Paikray has filed this application under section 482 of the Code of Criminal Procedure, 1973 for quashing the entire proceeding in G.R. Case No.1011(A) of 1995 in which charge sheet has been submitted under sections 457 / 395 of the Indian Penal Code against eight accused persons including the petitioner which arises out of Chandanpur P.S. Case No.79 of 1995.

(3.) It appears that the case was instituted on 01.08.1995 on the basis of the first information report submitted by one Gangadhar Mohapatra before the Officer in charge of Chandanpur police station, on the basis of which Chandanpur P.S. Case No.79 of 1995 was registered under sections 457 / 395 of the Indian Penal Code against unknown persons and after completion of investigation, charge sheet has been submitted against the petitioner and seven others.