NABAB ALI SK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned Senior Counsel, assisted by Mr. A. T. Sarkar, learned counsel for the petitioners and Mr. B. Sarma, learned Additional Public Prosecutor for the respondent No.1.

(2.) This is a Criminal Revision Petition filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, challenging the order dtd. 13/6/2018, passed by the learned Chief Judicial Magistrate, Dhubri in G.R. Case No.5139/2015, arising out of Dhubri P.S. Case No.1399/2015, under Ss. 498(A)/34 of the Indian Penal Code, whereby summons have been issued to the petitioners in exercise of power under Sec. 319 of the Cr.P.C.

(3.) The facts leading to filing of the instant Criminal Revision Petition, briefly stated, are as follows: