ABDUL BAREK Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted by means of creating a Virtual Court with the help of technology, so as to maintain distance between the staff, Advocates and the Presiding Judge.

(2.) This petition is directed against the proceedings initiated on C.R. Case No. 108/2016 pending in the court of Judicial Magistrate, First Class, North Lakhimpur, and an order dated 25.05.2017 summoning the accused to stand trial for committing offence under Sections 436/506 of the IPC.

(3.) It appears that the respondent-complainant Md. Abdul Jabbar got an FIR registered on 01.03.2016 as Laluk Police Station Case No. 59/2016 under Section 436 IPC with the accusation that on the said date, at about 11:30 A.M., due to fire all the documents and furniture of his house had been damaged. At that time, except the physically challenged daughter of the complainant no one else was present in the house. The complainant had shown doubt on some persons who had caused the fire. It has further been stated in the FIR that at that point in time there was no gas cylinder or other inflammable article in the house. At the given time, electric bulb in the house was on and, therefore, there could not have been short-circuit.