DAMODAR ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) This judgment is to address both the above numbered cases filed under Sec. 482 Crimial P.C. for having preferred to quash the proceeding in G.R.Case No. 574 of 2010 corresponding to Kujanga P.S. Case No. 233 dated 21.08.2010 pending in the court of learned J.M.F.C., Kujang.

(2.) Facts are catalogued with precision as follows:-

(3.) The said F.I.R.was registered as Kujanga P.S. Case No. 233 dated 21.08.2010 under Sec. 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,1989 (to be referred hereinafter as "SC/ST Act") and investigation was ensued.