ALI AKBAR SEIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition, under Sec. 397, read with Sec. 401 and 482 of the Cr.P.C. is preferred by the petitioners, namely, Ali Akbar Seikh and Hussain Ali, S/o Kuddus Ali of Nilibari, P.S. Dhaligaon challenging the legality, propriety and correctness of the impugned judgment and order dtd. 30/4/2021 passed by the learned Sessions Judge, Bongaigaon in Criminal Revision Petition No. 1/2021 and the order dtd. 25/11/2020, passed by the Special Railway Magistrate, Bongaigaon in RPF/POST/NBQ:1(2) of 2020.

(2.) It is to be mentioned here that vide the impugned order dtd. 25/11/2020, the ld. Special Railway Magistrate, Bongaigaon has issued Non Bailable Warrant of Arrest (hereinafter, 'NBWA') against the petitioners and vide the impugned judgment and order dtd. 30/4/2021, the learned Sessions Judge, Bongaigaon has dismissed the prayer for setting aside order dtd. 25/11/2020, in the Criminal Revision Petition, No. 1/2021 preferred by the petitioners.

(3.) The factual background leading to filing of this petition before this Court is adumbrated herein below:-