Gauhati High Court
Brajendra Das vs The State Of Assam And Anr on 22 September, 2022
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010243832018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./1089/2018
BRAJENDRA DAS
S/O LATE NIRANJAN DAS, PRESENTLY RESIDING AT H/NO.10, BYE LANE
NO.12, LACHIT NAGAR MAIN ROAD, GUWAHATI-08 UNDER
BHANGAGARH POLICE STATION IN THE DISTRICT OF KAMRUP(M),
ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY PP, ASSAM
2:BHASKAR SARMA
S/O SRI PRABHAT CH. SARMA
R/O SIVASAGAR
LAKHIMINAGAR
WARD NO. 2
PO CHEREKAPAR
PS SIVASAGAR
DIST. SIVASAGAR
ASSAM
PIN-78564
Advocate for the Petitioner : MR. R K PRADHAN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Page No.# 2/2 Date : 22/09/2022 Heard the learned counsel for the petitioner. Also heard Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State respondent as well as the learned counsel appearing for the respondent No.2.
This criminal petition has been filed under Section 482 of the Cr.P.C. read with Section 401/397 of the Cr.P.C with a prayer for quashing of the impugned order dated 14.08.2018 passed by the learned Sub Divisional Judicial Magistrate (S) No.I, Kamrup(M) at Guwahati, wherein cognizance of the offences were taken under Sections 420/406 IPC against the accused petitioner as well as quashing of the whole proceeding in C.R. Case No.2343c/2016 which is pending before the learned Sub Divisional Judicial Magistrate (S) No.I, Kamrup(M).
The revision petition is admitted.
List the matter for hearing after vacation.
Interim order passed earlier is extended till the next date of listing.
JUDGE Comparing Assistant