SISHIR CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Bora, learned counsel for the petitioner. Also heard Mr. Munir, learned Additional P.P., Assam, appearing for the respondent State.

(2.) By filing this application, the petitioner is praying for quashment of the order dated 29.11.2003 passed by the learned CJM, Kamrup, Guwahati in G.R. Case No. 5211/1995 framing charge u/s 365/379 Penal Code against him.

(3.) The first informant Sri Hareshwar Deka lodged an FIR on 03.12.1995 with the Officer In-Charge Fatasil Ambari Police Station to the effect that his brother Sri Rajesh Deka was kidnapped forcibly by some unknown persons who came in two Maruti Vans bearing No. AS-01-0044 and AXK - 1891. At the time of kidnapping, the informant's brother was talking to his friend Sri Santanu Lekharu at Swahid Binod Sarma Path and the said unknown persons snatched away a gold chain, silver locket etc from Santanu Lakharu at about 12.15 P.M.