UMESH KALITA Vs. DILIP KUMAR DAS

JUDGEMENT

(1.) Heard Mr. A. Goyal, learned counsel for the petitioners. Also Heard Mr. D. Das, learned Addl. Public Prosecutor, Assam appearing for the State/respondent No. 2.

(2.) By this petition u/s 482 Cr.P.C., the petitioners have prayed for setting aside and quashing the proceeding being C.R. Case No. 526/2020, pending before the learned Munsiff No. 4 cum JMFC, Kamrup(M), Guwahati initiated by taking cognizance vide order, dated 11.02.2020.

(3.) As Mr. D. Das, learned Addl. Public Prosecutor, has accepted notice on behalf of the State/respondent No. 2, no fresh notice needs to be issued to him. However, an extra copy of the petition along with the documents annexed thereto, be furnished to him in the course of the day.