NORBODIA GOUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.H. Laskar, learned counsel for the petitioner. Also heard Mr. S. Mitra, learned counsel for the Respondent No.2.

(2.) This revision petition under Sec. 401, read with Sec. 397 of the CrPC, is directed against the order dtd. 18/11/2015, passed by the learned Executive Magistrate, Bokajan in Karbi Anglong, in M.R. Case No.26/2012 (old M.R. Case No.15/2001).

(3.) It is to be mentioned here that vide the impugned order, dtd. 18/11/2015, the learned Executive Magistrate, Bokajan in Karbi Anglong has dismissed the M.R. Case No.26/2012 and declared possession of the disputed land in favour of the second party and directed the Officer-in-Charge of Bokajan Police Station to hand over the possession of the disputed land in favour of the second party.