KAMAL DEKA Vs. JOY PRAKASH CHOUHAN

JUDGEMENT

(1.) Heard Mr. Y.S. Mannan, learned counsel for the petitioner. Also heard Mr. D. Das, learned Addl. P.P., Assam appearing for the State/respondent No. 2.

(2.) By this common judgment and order, it is proposed to dispose of two criminal petitions being Crl. Petition No. 36/2016 and Crl. Petition No. 656/2015, as a common question law is involved in both the petition and the parties involved in both the petitions are also the same and the learned Advocates of both sides also agreed to the same.

(3.) In Crl. Petition No. 36/2016, the petitioner, Sri Kamal Deka under Sec. 482 of the CrPC, for setting aside the judgment and order dtd. 17/1/2013, passed by the learned SDJM (S)-II, Kamrup (M) at Guwahati in C.R. Case No. 3675C/2010 and the order dtd. 5/8/2015, passed by the said Court in the same case and judgment and order dtd. 12/9/2013, passed by the learned Addl. Sessions Judge (FTC) No. 3, Kamrup (M) at Guwahati in Criminal Appeal No. 100/2013, arising out of C.R. Case No. 3675C/2010.