SADDAM AHMED MAZUMDER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel Mr. A. M. Barbhuiya, appearing for the petitioner. Also heard Ms. A. Begum, learned counsel appearing for the respondent No. 2.

(2.) This is a criminal petition filed under Section 482 of the Cr.P.C., praying for quashing of the proceeding of G. R. Case No. 192/2015, arising out of Hailakandi P.S. Case No. 71/2015, pending in the Court of Chief Judicial Magistrate, Hailakandi under Sections 493/417/143/447/323/354/354B of the Indian Penal Code.

(3.) Shorn of details, the prosecution case against the petitioners may be stated as under.