ASHOK KUMAR GHOSE Vs. KHETRA MOHAN DAS

JUDGEMENT

(1.) The learned Executive Magistrate, Tezpur in Misc. Case No. 190/87 passed the following orders in a proceeding under Section 145, Cr. P.C.

(2.) Being aggrieved an abortive revision petition was filed before the learned Additional Sessions Judge, Tezpur and hence this revision petition under Section 482, Cr. P.C.

(3.) The main thurst of the argument of MT. Bhattacharjee, learned counsel of the petitioner is that the initial order did not disclose grounds for breach of peace.