LAXMIPAT CHORARIA Vs. CHITTARANJAN PATOWARY

JUDGEMENT

(1.) With the help of this application, made under Section 482 CrPC, the two petitioners, who are accused in Complaint Case No. 2866C/2009, pending in the Court of the learned Sub-Divisional Judicial Magistrate, Kamrup, Guwahati, has sought for quashing of the complaint, in question, which has given rise to the case aforementioned.

(2.) I have heard Mr. R. Sarma, learned counsel for the accusedpetitioners, and Mr. P. Kataky, learned counsel, appearing for the complainant-opposite party.

(3.) Briefly stated, the complainant's case runs thus: