NRUSINGHANATH SARANGI Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner and learned Addl. Standing Counsel. None appears to participate in the hearing so far as opposite parties 2 and 3 are concerned. Keeping in view the facts and circumstances of the case their participation is also not found necessary.

(2.) PETITIONER has filed this application under Section 482, Code of Criminal Procedure challenging the order dated 7.7.1997 passed by learned S.D.J.M., Sadar, Cuttack in 2(c) CC No. 121/94.

(3.) PETITIONER is the accused in the aforesaid 2(c) CO No. 121/94. Cognizance of the offence under Sections 188 /406, I.P.C. has been taken against him on the allegation that, in spite of the direction of the trial Court Le. J.M.F.C., in G.R. Case No. 2399/92 and Misc. Case No. 232/92, Petitioner did not produce the seized vehicle and the order dt. 13.5.94 of that Court in Misc. Case No. 232/92 was not complied with which amounted to disobeying the order of the Court.