SHIV KUMAR KANOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, the learned counsel appearing for the petitioner. Also heard Mr. N.C. Das, the learned senior counsel representing the respondents.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure whereby the proceedings of the Complaint Case No.186/2012 in respect of the present petitioner Shiv Kumar Kanoi, pending in the court of the learned Chief Judicial Magistrate, Cachar, Silchar is sought to be quashed.

(3.) The petitioner is one of the Directors of Sree Kamakhya Tea Company Pvt. Ltd., registered under the Companies Act having registered office at 4 Hasting Park Road, Alipore, Kolkata. The company owns a Tea Garden by the name and style "Craigpark Tea Estate" situated in the district of Cachar, Silchar. Shri Soumendu Mukherjee is the Manager of the said Tea Garden.