NORTH EAST EXPLO CHEMICALS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Legality, propriety and correctness of order dtd. 21/1/2021, passed by the learned Additional Chief Judicial Magistrate, Kamrup (M) is challenged in this revision petition by the petitioner, M/s North East Explo chemicals, a partnership firm, having its office at Umskun, Pahamrioh, Ri-Bhoi-District, Meghalaya, having its branch office at Poddar complex, Narangi, Forest Gate, Guwahati, represented by its partner Smt Kanchan Poddar, of Narangi.

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

(3.) I have heard Mr. K. Agarwal, learned Senior Counsel, appearing on behalf of the petitioner and also heard Mr. B. Sharma, learned Additional Public prosecutor for the State of Assam.