MONALISA CHOUDHURY Vs. MD. IKRAMUL HUDA AND ANR

JUDGEMENT

(1.) Heard Mr. Z. Hussain, learned counsel for the petitioner and Mr. Bhaskar Sarma, learned Addl. Public Prosecutor appearing for the State- respondent no. 2.

(2.) By this application under Sec. 482 of the Cr.P.C., the petitioner has prayed for quashing of the proceedings of N.I. Case No. 45/2019 under Sec. 138 of the N.I. Act pending before the Court of Chief Judicial Magistrate, Nagaon, in so far as it relates to the present petitioner who is arrayed in the said proceedings as accused no. 2. Issue notice, returnable on 26/9/2022.

(3.) No steps are required to be taken in respect of respondent no. 2 as State is represented by the learned Addl. Public Prosecutor.