NIRANJAN NAYAK Vs. SASANKA SEKHAR BISWAL

JUDGEMENT

(1.) The petitioner, who was working as Block Development Officer, Pattamundai, in this application under Section 482, Cr.P.C. assails the order dated 22.7.2002 passed by the learned J.M.F.C., Pattamundai in ICC Case No. 59 of 2002 taking cognizance of the offence under Sections 294, 323, 506, IPC against him.

(2.) Opposite party, being the complainant, lodged a complaint on 16.7.2002 alleging that on 10.7.2002 at 11 A.M. he went to the office of the petitioner requesting the latter to issue work order in his favour for execution of the road work of his village under EAS (FDR) scheme pursuant to the recommendation made by the Palli Sabha and the petitioner demanded a sum of Rs.2,000/- from the complainant for issue of such work order. On his protest, it is alleged that the petitioner scolded him and coming out of the chair, pushed him and drove him out of the room.

(3.) On the basis of the complaint lodged, two of the covillagers have been examined, who have made parrot-like statements in support of the complainant and on consideration of the same, by order dated 22.7.2002 learned J.M.F.C., Pattamundai took cognizance of the offence under Sections 294, 323, 506, IPC against the petitioner in ICC Case No. 59 of 2002.