BHABESH CHANDRA DAS Vs. BIBEKANAND NATH

JUDGEMENT

(1.) This is a petition under Section 401 read with Section 482, Cr. P. C. and is directed against the order of the learned Sessions Judge, Kamrup at Gauhati dated 29-10-90 passed in Case No. C. M. No. 10 (K-4) /90.

(2.) Brief facts are as follows: The present petition has been filed who was the 1st party in Case No. 294 m / 90 under Section 145, Cr. P. C. before the learned Executive Magistrate Gauhati. On 31-7-90 learned Executive Magistrate passed the following orders:

(3.) Subsequently, on the basis of the above petition filed by the 1st party, the learned Magistrate passed an order on 19-10-90. The said order runs as follows: