AKESH KARWA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. More, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Addl. P.P. for the Respondent No.1, i.e. State of Assam and Mr. S. Suncheti, learned counsel for the private Respondent.

(2.) This petition, under Sec. 482 read with sec. 397/401 of the Criminal Procedure Code, 1973 is preferred by Shri Rakesh Karwa for quashing the Charge Sheet No. 523, dtd. 25/11/2012 under sec. 468/471 IPC, and the FIR of Jorhat P.S. case No. 148/2010, dtd. 9/3/2010, and the entire proceeding of G.R. Case No. 268/2010, so far it relates to the petitioner is concerned, pending in the court of learned Chief Judicial Magistrate, Jorhat and the impugned order, dtd. 8/10/2013, passed by the learned Chief Judicial Magistrate, Jorhat, whereby the learned court below had framed charge under sec. 468/471/467/34 IPC.

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