URMIMALA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Learned counsel for the petitioners, Mr. S. Sharma and learned senior counsel for the respondents Mr. N. Dutta were heard.

(2.) By this application u/s 482 CrPC, the petitioners have prayed for setting aside the order dated 17-11-2018, whereby, the learned Judicial Magistrate took cognizance of offence u/s 120(B)/420/506/34 IPC against the petitioners and also for quashing the criminal proceeding in CR Case No. 145/2018.

(3.) The complainant/respondent No. 2 lodged a complaint against the petitioners alleging commission of offence u/s 120(B)/420/506/34 IPC. On receipt of the complaint, learned Judicial Magistrate took cognizance and having examined two witnesses u/s 200 CrPC issued process against the petitioners.