SASIKANTA SAMANTARAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Addl. Government Advocate on behalf of the State of Orissa.

(2.) This application under Section 482 of the Code of Criminal Procedure, 1973 has been filed with the following prayer :-"

(3.) Learned counsel for the petitioners argues that when the case is pending and lingering for above ten years, no useful purpose will be served by further continuing the proceeding. His second contention is that the incident relates to an occurrence which occurred during the student days of the petitioners and at present pursuing that matter will not enure in any benefit to the Society and apart from that if the proceeding is allowed to continue, it will amount to harassment not only to the petitioners, but also to their innocent family members.