RITTICK SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this petition under Sec. 397 read with Sec. 401/482 of the CrPC, the petitioner challenges the impugned order dtd. 29/11/2021, passed by the learned JMFC, Nagaon, in C.R. Case No.469/2019.

(2.) Heard the submission of learned counsel for the petitioner and the learned counsel for the respondent State.

(3.) The petitioner herein has been arrayed as an accused in the C.R. Case No.469/2019 and the case is at the stage of appearance. The said complaint case was filed on 22/5/2019 and when the case reached the stage of appearance, representing the accused, a petition was filed on his behalf by the learned engaged counsel and also filed a petition under Sec. 210 CrPC, contending that an FIR has also been lodged against by the same complainant, on the same subject matter, which has been registered as the Dispur P.S. Case No.226/2021, under Sec. 498(A) of the IPC.