DILIP KUMAR SAHA Vs. PRADYUT KUMAR CHOUDHURY

JUDGEMENT

(1.) With the help of this application, made under Section 482 Cr.P.C., read with Section 397 and 401 Cr.P.C., the petitioners, who are accused in Complaint Case No. 265C/2004, have put to challenge the sustainability of the complaint, in question, and also the order, dated 20-02-2004, passed by the learned Special Judicial Magistrate, Assam, Guwahati, directing issuance of process is, under Sections 447/427/143/294/506/34 IPC, against the accused-petitioners.

(2.) I have heard Mr. AK Purkayastha, learned counsel for the accused-petitioners, and Mr. GP Bhowmik, learned counsel for the opposite party.

(3.) The case of the complainant, as discernable from the complaint, in question, may, in brief, be set out as under: