MANDA MARANDI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS application under Section 482, Cr.P.C has been filed by the Petitioners assailing the Order Dated 25.05.2002 passed by the Learned S.D.J.M., Sadar, Baripada, in G.R. Case No. 80 of 2002, taking cognizance of offences under Sections 143, 341, 353, 506 I.P.C. and Section 7 of the Criminal Law (Amendment) Act and issuing process against the Petitioners.

(2.) THE case of the Petitioners, in brief, is that an F.I.R. was lodged by the Sub -Collector, Baripada at Baripada Town Police Station, alleging therein that on 31.01.2002 at about 12.30 P.M., while the office work in the Collectorate of Baripada was in progress, a group of women numbering about 20 to 30 led by one Charima Uhagadai, President, Nari Sriemi Samaj, Brahmanposi, Sukuruli, entered inside the Office premises without any intimation and squatted in front of the Office chamber of the Collector and District Magistrate, Mayurbhanj, by forming an unlawful assembly and obstructed entry into the office. In the said F.I.R., it was also alleged that provocative words were used with the intention to disrupt the office work and the group of women also demanded a written assurance from the Collector, Mayurbhanj to fulfill their demand regarding closure of the sponge iron factory at Pandasil, Sukuruli. They also obstructed the Collector from leaving the office and prevented him to go back his office chamber and shouted slogans.

(3.) ON the basis of the aforesaid allegations made in the F.I.R., Baripada Town P.S. Case No. 23 of 2002 was registered under Sections 143, 341, 353, 506 I.P.C. and Section 7 of the Criminal Law (Amendment) Act, which was subsequently registered as G.R. Case No. 80 of 2002 in the Court of the Learned S.D.J.M., Sadar, Baripada.