POOJA PAUL CHOUDHURY Vs. ARNAB SAHA

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.) I have heard Mr. P.J. Saikia, learned counsel for the petitioner and Mr. I.A. Talukdar, learned counsel for the respondent.

(3.) This petition filed under Section 482 of the Code of Criminal Procedure, 1973 seeks quashing of order dated 14th December, 2017 rendered by Judicial Magistrate, First Class, Kokrajhar, in C.R. Case No.1303C of 2017, taking cognizance of offence under Section 420 Cr.P.C. against the petitioner. The petition also seeks quashing of order dated 8th October, 2018 passed by Sessions Judge, Kokrajhar while dealing with Criminal Revision Petition No.2 of 2018. Vide the order dated 8th October, 2018, the revision petition has been dismissed and consequently order dated 14 th December, 2017 (supra) has been upheld.