Orissa High Court
Lalit Mohan Das vs State ... Opposite Party on 21 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.3108 of 2018
Lalit Mohan Das .... Petitioner
Ms. Deepali Mohapatra, Advocate
-versus-
State ... Opposite Party
Mr. Debakanta Mohanty, AGA for State
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 21.03.2023
06. 1. A perusal of the FIR shows that the allegation against the present Petitioner is that along with about 50 supporters he blocked NH-157 at the Biju Pattnaik Chhak in Aska by forming an unlawful assembly. Apart from this, there appears to be no other allegation, which would attract the string of offences mentioned in the FIR i.e. Sections 143, 283, 341, 294, 506 and 149 IPC. The Petitioner is over 70 years old and he states that he is the convener of the Ganjam Zilla Chasi Surkhya Manch.
2. Keeping in view all the above factors, the Court is satisfied that not even a prima facie case is made out from the FIR to attract the above offences against the Petitioner. Accordingly, Aska P. S. Case No.376 of 2018 corresponding to G.R. Case No.739 of 2018 pending in the Court of J.M.F.C., Aska and all proceedings consequent thereto are hereby quashed.
3. The petition is disposed of. A copy of this order be communicated to the concerned Court below forthwith.
(Dr. S. Muralidhar) Chief Justice M. Panda