BHUBAN MOHAN PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the State.

(2.) THE petitioner, who is a doctor at present working as the Director of Swami Vivekananda National Institute of Rehabilitation Training and Research, Olatpur, has filed this application under Section 482 Cr.P.C. praying for quashing the F.I.R. under Annexure -1.

(3.) MR . Ganeswar Rath, learned counsel for the petitioner draws the attention of the Court to Sections 506 and 509 IPC and submits that since there is absolutely no allegation made against the petitioner from which it can be, prima facie, gathered that the offences under the aforementioned sections have been committed, the F.I.R. is liable to be quashed as against the present petitioner. He further submits that even admitting the entire allegation, no case whatsoever is made out against the present petitioner far less, any cognizable offence and, therefore, the police officer concerned could not have registered the F.I.R. against the present petitioner.