SIDDEK AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 seeking quashment of the proceedings in Complaint Case No.1202/2017 registered under Section 120B/465/468/471 read with Section 109 of the Indian Penal Code pending in the Court of learned Chief Judicial Magistrate, Karimganj at Karimganj.

(2.) Heard Mr. A.N. Borah, learned senior counsel assisted by Mr. V.A. Choudhury, learned counsel for the petitioner.

(3.) Also heard Mr. H. Sarma, learned Additional Public Prosecutor, Assam, appears and accepts notice on behalf of Respondent No.1, hence, no formal notice need be issued upon the said respondent.