SUDHANSHU KUMAR Vs. ANANDA BHARALI

JUDGEMENT

(1.) WITH the help of this application, made under Section 482 Cr.PC., the petitioner, who is one of the accused in CR Case No.153/2007, pending in the Court of learned Sub-Divisional Judicial Magistrate (Sadar), Kamrup, Guwahati, has sought for, inter alia, quashing of the complaint.

(2.) I have heard Mr. D Das, learned counsel for the petitioner. None has appeared on behalf of the opposite party.

(3.) BEFORE I enter into the merit of the present application made under Section 482 Cr.P.C. and/or before I decide the correctness of the impugned order, dated 15-10-2007, whereby the learned Magistrate has taken cognizance of offences under Sections under Sections 384 and 109 of the IPC and directed issuance of warrants of arrest and also issuance of search warrant, it is apposite to take note of the position of law as regards criminality in a transaction involving a hire purchase agreement.