CHANDRAI SOREN Vs. HARADHAN CHOUDHURY

JUDGEMENT

(1.) Heard Mr. B.P. Kataky assisted by Mr. B.N. Sarmah and Mr. T.J. Mahanta, learned counsel for the revisionists.

(2.) Despite of receipt of repeated notices issued by this court, none appears on behalf of the respondent. However, considering the nature of the case involved in this revision petition, I proposed to dispose of this petition on merit.

(3.) This application has been filed under Section 482 of the Code of Criminal Procedure with a prayer for quashing of Complaint Case No. 26/99 under Section 409/ 418/420/427 PPC now pending before the learned Judicial Magistrate First Class, Dimapur for disposal.