BARUN GOGOI Vs. GUNIN BURAGOHAIN

JUDGEMENT

(1.) Heard Mr. D. Kalita, learned counsel for the petitioner and also heard Mr. A.K. Gupta, learned counsel for the Respondent No.1 and Mr. K.K. Parasar, learned Addl. P.P. for the Respondent No.2

(2.) This petition, under Ss. 482 of the Code of Criminal Procedure, is directed against the order dtd. 12/6/2017, passed by the learned Judicial Magistrate, 1st Class, Tinsukia, in Complaint Case No. 39/2016, and also against the Judgment and order dtd. 1/12/2017, passed by the learned Sessions Judge, Tinsukia, in Criminal Revision Petition No. 40(2)/2017. It is to be mentioned here that the learned Judicial Magistrate 1st Class, Tinsukia, vide impugned order, dtd. 12/6/2017, has allowed the petition No.3036/2016 filed under sec. 294 of the Code of Criminal procedure, and directed the petitioners to admit or deny genuineness of certain documents, in C.R. Case No. 39/2016, and vide impugned judgment and order in Criminal Revision Petition No. 40(2)/2017 the learned Sessions Judge, Tinsukia has upheld the said order of the learned Judicial Magistrate, 1st Class, Tinsukia.

(3.) The factual background, leading to filing of the present petition, is briefly stated as under: