HEERA BARUAH Vs. PIUSH AGARWAL

JUDGEMENT

(1.) Both the Criminal Petitions, having arisen out of the same criminal proceeding are being disposed of by this common judgment.

(2.) The criminal petitions have been filed by two set of accused persons under Section 482 read with Section 397/401 of the Code of Criminal Procedure, 1973, seeking quashing of Complaint Case No. 3580 of 2010 under Sections 420/ 506 read with Section 34 of the Indian Penal Code, now pending in the court of learned Sub-Divisional Judicial Magistrate No. 1 (Sadar), Kamrup, Guwahati.

(3.) The Criminal Petition No. 79 of 2011 has been filed by one accused, whereas Criminal Petition No. 154 of 2011 has been filed by ten accused persons, out of twelve accused persons. In this way, one of the accused persons, namely, Sanjiv Lal Baruah is not a party in these proceedings.