BRAJANANDA NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) IT is not disputed at the Bar that after submission of the Final Form (Charge -sheet) learned J.M.F.C. while taking cognizance, issued process against the accused persons named in the charge -sheet. On a subsequent date, i.e., on 13 -10 -99 the prosecution filed an application to add the petitioners as the accused persons and to issue process against them. While disposing of that application, learned J.M.F.C., Basudevpur passed the impugned order.

(3.) THE crl. misc. case is thus allowed.