RAHIMUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Legality, propriety and correctness of Judgment and order dtd. 23/02/2021, passed by the learned Sessions Judge, Sivasagar, in Criminal Revision Petition No. 4(4)/2020, and the order dtd. 09/10/2020 passed by the learned S.D.J.M.(M) in Nazira P.S. Case No. 424/2020 is put to challenge in this revision petition, under sec. 397/399/401/482 of the Code of Criminal Procedure, by the petitioner Md. Rahimuddin.

(2.) It is to be noted here vide impugned Judgment and Order23/02/2021, the learned Sessions Judge, Sivasagar has dismissed the revision petition filed by the petitioner and upheld the order dtd. 09/10/2021, passed by the learned S.D.J.M. (M), Nazira dismissing the petition filed by the petitioner seeking custody of the seized cattle/cows.

(3.) The factual background leading to filing of the present petitions is adumbrated herein below: