GOVINDA DAS PANDA Vs. STATE

JUDGEMENT

(1.) THE criminal revision is directed against the order passed by the learned Judicial Magistrate First Class, Parlakhemundi taking cognizance against the Petitioner of offences under Section 384/427 read with Section 34 I.P.C.

(2.) FEW facts may be stated.

(3.) EVEN after quashing of the order of cognizance as referred to above against art the accused persons, when the records went back to the Court of the learned Judicial Magistrate, he considered the materials available in the police case diary and took cognizance of offences under Sections 384 and 427 read with Section 34 I.P.C. against all of them. It is only one of the Petitioners who has challenged the said order.