JAMINI RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. N.C. Das, learned senior counsel appearing on behalf of the petitioners; Mr. Bidyut Sarma, learned Addl. P.P., Assam, for respondent No. 1; and Mr. Diganta Das, learned senior counsel, for respondent No. 2, were heard on 25/11/2021 and it has been listed today for delivery of order.

(2.) This revision petition u/s. 397 read with Sec. 482 of the Code of Criminal Procedure, 1973, is directed against the order, dtd. 6/11/2020, passed by the Court of the learned Executive Magistrate, Kamrup Metropolitan District, Guwahati, in Case No. 25m/2018(Shri Chhaya Ram Rabha, 1 st Party v. Shri Raj Baruah, 2nd Party), u/s. 145 of the Code of Criminal Procedure, 1973, whereby the case has been disposed of as not maintainable.

(3.) The facts relevant for disposal of the instant revision petition, briefly, stated, are as follows: