DEBASISH THAKURIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. Barua, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam.

(2.) This Criminal Revision Petition has been preferred under Sec. 397 read with Sec. 401, Code of Criminal Procedure, 1973 [Cr.P.C and/or'the Code', for short] against an order dtd. 22/6/2022 passed by the learned Judicial Magistrate, First Class - II, Kamrup at Amingaon ['the trial court', for short] in N.I. Act case no. 11/2021, whereby, the learned trial court has allowed a petition being Petition no. 692/2022 filed by the complainant -respondent no. 2 seeking interim compensation under Sec. 143A of the Negotiable Instrument Act, 1881, as amended, by directing the petitioner who is the accused in N.I. Act case no. 11/2021, to pay 20% of the cheque amount to the complainant.

(3.) Issue notice, returnable in 4 [four] weeks.