Orissa High Court
Rajendra Majhi vs (1) State Of Odisha .... Opp. Party on 8 April, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.1017 of 2024
Rajendra Majhi .... Petitioner
Mr. P.K. Parhi, Advocate
-versus-
(1) State of Odisha .... Opp. Party
Mr. P.K. Maharaj, ASC
CORAM:
JUSTICE SIBO SANKAR MISHRA
CRLMC No.1017 of 2024 AND I.A. No.724 of 2024 Order ORDER No. 08.04.2024
01. 1. Mr. Parhi, learned counsel appearing for the petitioner submits that the petitioner was not named in the F.I.R. However, after the investigation, the charge sheet has been filed on 21.08.2018 u/Ss. 147/341/294/323/353/332/354/307/127/506/149 IPC r/w Section-3 of Prevention of Damage to Public Property r/w Section-7 of the Criminal Law (Amendment) Ordnance, 1944.
2. It is alleged against the petitioner that when the question paper was leaked, the petitioner along with other members of the ABVP agitated before the Board Page 1 of 1 of Secondary Education, Odisha, Cuttack and attacked the authorities physically and vandalized the govt. properties which led to the registration of the F.I.R. against the petitioner.
3. Mr. Parhi, learned counsel further submits that the petitioner belongs to the Rajanagar whereas in the charge sheet, his address is shown to be at Gopal Sahi, Mangalabag, Cuttack. He submits that his presence at the spot is also doubtful.
4. Issue notice.
5. Mr. Maharaj, learned Additional Standing Counsel appearing for the State-opposite party waives the notice.
6. List this matter on 25.06.2024.
7. In the meanwhile, the further proceedings in S.T. Case No.39 of 2024 corresponding to G.R. Case No.372 of 2018 pending in the Court of the learned Sessions Judge, Cuttack qua the petitioner is stayed till further orders.
8. The I.A. is accordingly disposed of.
(S.S. Mishra) Judge Signature Not Verified Subhasis Digitally Signed Signed by: SUBHASIS MOHANTY Designation: P.A. Reason: Authentication Location: High Court of Orissa, Cuttack.
Date: 09-Apr-2024 12:24:00 Page 2 of 2