ABUL KALAM AZAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.P. Sarma, learned counsel appearing for the petitioner. Also heard Mr. D, Das, learned Addl. P.P., Assam appearing for the State/respondent.

(2.) This petition under Sec. 482 of the CrPC, is preferred by the petitioner, Md. Abul Kalam Azad for quashing of the criminal proceeding and also the order dtd. 3/3/2020, passed in of G.R. Case No.687/2010, pending before the Court of learned Addl. CJM, Karbi Anglong at Diphu.

(3.) The factual background leading to filing of the present petition may be briefly stated as under: