BYASADEBA SARANGI Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this case under Section 482 Cr.P.C. prayer is made to quash the cognizance order dated 6.01.2015 passed in 1(C) C.C. Case No. 262 of 2014 pending in the court of learned S.D.J.M., Dhenkanal.

(2.) Heard learned counsel for the petitioner, learned counsel for opposite party No.2 and learned Addl. Standing Counsel for the State.

(3.) The order under Annexure-3 dated 6.01.2015 reveals that cognizance has been taken under Sections 467/ 468/ 474/ 419/ 420/ 406/294/34 of the I.P.C. and the learned S.D.J.M., Dhenkanal found sufficient ground to proceed against eight accused persons in the complaint case. It is stated that the present petitioner is accused No.3 as per the complaint, who is the brother of the complainant.