ROHIT SARAF Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Criminal Appeal is listed today for orders on the aforesaid I.A. No.1926 of 2018, but the same having been not pressed and the aforesaid Interim Application for intervention filed in Court having been allowed, on the consent of the parties, this Appeal is taken up for final disposal.

(2.) The appellant in this Criminal Appeal filed under Section 13 of the Odisha Protection of Interest of Depositors (In Financial Establishments) Act, 2011 (for short "OPID Act") has prayed for quashing of the order of cognizance dated 25.01.2017 passed by the learned Presiding Officer, Designated Court (OPID Court), Cuttack in Criminal Trial No.15 of 2016 taking cognizance of the offences under Sections 465, 467, 468, 471, 420, 406 and 120-B of the Indian Penal Code and Section 6 of the OPID Act, so also the entire criminal prosecution against the appellant.

(3.) Heard Shri Ashok Mohanty, learned senior counsel appearing for the appellant, Shri Bibekananda Bhuyan, learned counsel appearing for the Respondent -State, so also Shri P.K. Pattanaik learned counsel appearing for the Interveners-Victims.