SAGAR SAMRAT GUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. O.P. Bhati, learned counsel for the petitioner and Mr. B. B. Gogoi, learned Addl. PP for the respondent, State of Assam.

(2.) THIS is an application under Section 482 of the Code of Criminal Procedure, 1973 challenging the legality and validity of the order dated 28.9.2011 -passed by the learned Special Judge, Assam, Guwahati in Special Case No. 7 of 2010 framing charge against the petitioner under Section 120(B)/471/409 IPC. The petitioner has further prayed for quashing of the charge sheet filed in the above noted case against the petitioner.

(3.) THE said case was thereafter registered as Special Case No. 7 of 2010 (State Vs. Gopal Ranghang & Ors.) in the Court of the learned Special Judge, Assam Guwahati. THE learned trial Court by the order dated 28.09.2011 framed charge against the petitioner under Section 120(B)/471/409 IPC.