BINOY BHUSAN BARDHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Bhattacharyya, learned Sr. counsel assisted by Mr. S.C. Biswas, learned counsel for the Petitioner and Mr. H.N. Sarma, learned Sr. counsel assisted by Mr. P.P. Barua, learned counsel for the respondent.

(2.) As agreed by the learned counsel for the parties, I intend to terminate this revision finally at the admission stage today itself.

(3.) Assailing the impugned order dated 9.7.2002 passed by the Sub-Divisional Magistrate, Biswanath Chariali, Mr. Bhattacharyya has vehemently contended that this impugned order ex facie is not maintainable and sustainable inasmuch as the same has been passed absolutely in contravention of the procedure employed in Section 133 Cr.P.C. Drawing attention to the said provision of law, Mr. Bhattacharyya, refers to the relevant portions as under -