PRAHLAD SINGH CHOWDHURY Vs. SHREE MAHAVIR FINANCE CO

JUDGEMENT

(1.) I have heard Mr. BK Bhattacharjee, learned counsel for the petitioner. None has appeared on behalf of the opposite party.

(2.) THIS is an application, made under Section 482 Cr.P.C. seeking quashing of the Complaint Case No. 2317C/2003, which is presently pending in the Court of Judicial Magistrate, 1st Class, Guwahati, so far as the present petitioner, namely, Shri Prahlad Singh Chowdhury, is concerned.

(3.) FOR the reasons, which have been assigned in the order, dated 08- 05-2006, aforementioned and agreeing with the correctness of the said decision, it is hereby directed that further proceedings of Complaint Case No. 2317C/2003, pending in the Court of the learned Judicial Magistrate, 1st Class, Guwahati, shall stand quashed so far as the same concerns the present petitioner, namely, Shri Prahlad Singh Chowdhury, as accused No. 4.