(1.) Heard Mr. N. Islam, learned counsel for the petitioner and also heard Mr. K. K. Parashar, learned Addl. PP for State respondent No. 1 as well as Ms. R. Choudhury, learned counsel for respondent No. 2.
(2.) In this application, under Sec. 482 of the Code of Criminal Procedure, the petitioner has put to challenge the judgment and order dtd. 21/2/2022, passed by the learned Addl. Sessions Judge, (FTC), Cachar, Silchar, in Criminal Revision Case No.25/2022.
(3.) It is to be noted here that vide the impugned judgment and order, the learned Court below has allowed the Criminal Revision preferred by respondent No. 2 and set aside the order dtd. 22/11/2021, passed by the learned Addl. District Magistrate, Cachar, Silchar in Misc. Case No.694m/2021.