ANURAG SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Anurag Sarmah @ Sharma has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing Complaint Case No.62c/2018 pending in the Court of Judicial Magistrate, First Class, Dibrugarh so far as the petitioner is concerned and for quashing order dated 10th July, 2018 passed in the said criminal complaint case by the Judicial Magistrate, First Class, Dibrugarh.

(2.) 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.

(3.) I have heard Mr. T.J. Mahanta, learned senior counsel assisted by Mr. T.Gogoi, learned counsel for the petitioner and Mr. P.P. Baruah, learned Public Prosecutor, Assam for Respondent State. None appears for the respondent/complainant.