BHIKARI CHARAN BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Jyotirmaya Sahoo, learned counsel for the petitioner and Mr. Arupananda Das, learned Addl. Government Advocate for the State.

(2.) The petitioner Bhikari Charan Behera in this application under Section 482 Cr.P.C., 1973 has challenged the impugned order dated 25.10.2015 passed by the learned S.D.J.M., Kuchinda in G.R. Case No. 365 of 2015 in taking cognizance of the offence under Section 354-A(i) of the Indian Penal Code.

(3.) It is contended by the learned counsel for the petitioner that prior to the institution of the F.I.R. by the informant, Govindpur PS. Case No. 168 of 2014 was instituted on 18.12.2014 against the husband of the informant and the petitioner is the Investigating Officer of the said case, for which a false case has been foisted against the petitioner.