DURGESH CHAND CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri D. Dey, learned counsel for the petitioner. Also heard Shri D. Das, learned Addl. Public Prosecutor, Assam for the respondent no. 1- State whereas Shri N. Alam, learned counsel has appeared for the respondent no. 2- the complainant.

(2.) Considering the subject matter in dispute and also the fact that the case is of the year 2017, the same is taken up for disposal at the admission stage.

(3.) The petitioner is aggrieved by an order dtd. 5/11/2016 passed by the learned Addl. Chief Judicial Magistrate, Barpeta in N.I. Case No. 36/2016. By the said order, a petition bearing no. 4585/2016 of the complainant (respondent no. 2) for amendment of the complaint petition was allowed.