(1.) LEAVE granted.
(2.) APPELLANT herein is aggrieved by and dissatisfied with a judgment and order dated 21st March, 2006 passed by a learned Single Judge of the Gauhati High Court.
(3.) THE period during which the said offences are said to have been committed is 05/01/1989 to 11/02/1992. A complaint petition was filed in November, 2000 purported to be on the basis of a report dated 20/12/1996 of the then Commander, 48 BRTF at Tezu on 20/12/1996. The Judicial Magistrate, First Class, Tezu took cognizance of the said offences against the appellant by an Order dated 07/11/2000.