NABAJYOTI BARUAH Vs. ODI JERANG

JUDGEMENT

(1.) The extraordinary jurisdiction under section 482 of the Code of Criminal Procedure, 1973 is sought to be invoked by filing the present petition. The petitioners have prayed for quashing of the C.R. Case No. 24/2017 under section 120B/406/420/34 of the IPC pending in the court of the learned Judicial Magistrate First Class (Jr. Division) Capital Complex at Yupia. The further challenge is regarding an order dated 2.5.2017 passed in the said case, whereby, the learned Judicial Magistrate First Class had taken cognizance against the petitioners.

(2.) The facts of the case may be summarised in the following manner. This court is, however, not dealing with the facts in detail as the present challenge is mainly on technical and procedural aspects.

(3.) I have heard Shri A. Ganguly, learned counsel for the petitioners as well as Shri R. Sonar, learned counsel for the respondent No. 1-complainant.