SURESH GARODIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has approached this Court being aggrieved by the order dtd. 22/8/2022 passed by the learned Single Judge of the Gauhati High Court, dismissing the application filed by the appellant under Sec. 482 of the Criminal Procedure Code, 1973 (for short, "Cr.P.C.") for quashing of criminal proceedings under Ss. 376/506 of the Indian Penal Code, 1860 (for short, 'IPC ') so also for quashing of the order dtd. 4/7/2017 passed by the learned Magistrate for taking cognizance under Sec. 376/506 of IPC.

(3.) The facts, giving rise to the present appeal, are thus:-