JANATA RAJKHOWA Vs. DHARMA KANTA GOGOI

JUDGEMENT

(1.) By way of this petition under Sec. 397/401 of the CrPC, the petitioner has challenged the order dtd. 8/3/2021 and the subsequent orders so passed till date, whereby non-bailable warrant of arrest (NBWA) was issued against her.

(2.) The accused petitioner is facing trial under Sec. 138 of the Negotiable Instrument (NI) Act before the learned SDJM, Nazira, Sivasagar in connection with in connection with Complaint Case No.23c/2017.

(3.) Heard the learned counsel for the petitioner and also the learned Addl. Public Prosecutor, Assam representing respondent no.2.