KABIL AHMED BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This interlocutory application is filed by one Kabil Ahmed Barbhuiya for allowing him to participate in the proceeding of Criminal Petition No. 575/2021 and also to recall the order dtd. 8/10/2021 passed by this Court by which the State of Assam was permitted to auction 13 wagons of Betals Nut/Areca Nut seized in connection with Badarpur P.S. Case No. 13/2021 under Sec. 120(B)/420/379/411/471 IPC. Heard Mr. A. Ahmed, learned counsel for the applicant and Mr. M. Phukan, learned PP for the State of Assam.

(2.) Mr. A. Ahmed, learned counsel for the applicant has submitted that he may be allowed to participate in the Criminal Petition No. 575/2021 and also the order dtd. 8/10/2021 may be recalled.

(3.) Learned PP has submitted that he has no objection for allowing the petitioner and also in protecting the interest of the applicant. Considering the submission of the learned Advocates for the both sides and also considering the documents placed on records, the petition stands allowed. The applicant is allowed to participate in the proceeding of Criminal Petition No. 575/2021 and also the auction of 540 bags, of Betal Nuts comprising of 80 Kg per bag belonging to the applicant stands stayed.