SATYAKAM PHUKAN Vs. ASOMIYA PRATIDIN

JUDGEMENT

(1.) In this revision petition, under Se ction 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, the petitioner, Dr. Satyakam Phukan has challenged the legality, propriety and correctness of the order, dtd. 8/7/2019, passed by the Court of learned Addl. Chief Judicial Magistrate, Kamrup (M) at Guwahati in C.R. Case No. 2063/12, under Ss. 34/120B/500/501/502/505 /511 of the IPC.

(2.) It is to be mentioned here that vide the impugned order, the learned Court below has dismissed the petition No. 2318, filed by the petitioner to adduce further evidence.

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