RAJENDRA KR SOOD Vs. JAGAT SINGH DUGAR

JUDGEMENT

(1.) By this petition under Section 482 read with Section 401 of the Criminal Procedure Code with Article 227 of the Constitution of India the Revisionist prayed for quashing of complaint case No. 812C/88 pending in the Court of Judicial Magistrate, Kamrup, Guwahati on the ground inter alia that the learned trying Magistrate has taken cognizance after the mandatory period imposed by Section 468 of the Cr. P.C. inasmuch as punishment prescribed under Section 403 of the I.P.C. is punishable with imprisonment for two years.

(2.) I have heard Mr. S. P. Roy, learned counsel for the revisionists as well as Mr. A. B. Choudhury, learned counsel for the respondent.

(3.) The complaint case No. 812C/88 has been registered before the learned Judicial Magistrate, Kamrup, Guwahati preceded by a complaint petition dated 13-6-88 filed by the complainant/respondent. The complaint petition has been registered under Section 403 of the I.P.C. On receipt of the complaint, the learned trying Magistrate passed the following orders :