BIREN CH. DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AM Bora, learned senior counsel assisted by Mr. S Borthakur, learned counsel for the petitioner. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor, appearing for the State respondent No. 1 as well as Mr. P Mahanta, learned counsel for the respondent No. 2.

(2.) This petition, under Section 482 of the Cr.PC is filed seeking quashment of the order, dated 20.06.2017, passed by the learned Chief Judicial Magistrate, Kamrup (Metro), Guwahati in GR Case No. 413/2016, arising out of CID P.S. Case No. 03/2016, by which order, cognizance of offences was taken against the petitioner, under Sections 98(a)/98(b) of the Assam Police Act, 2007.

(3.) I have perused the petition as well as the impugned order.