SATISH DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Phukan, learned counsel for the petitioner. Also heard Mr. N. K. Murry, learned counsel for the respondent No.2 and Mr. P. Borthakur, learned Additional P.P. for the State respondent No.1.

(2.) This criminal revision petition is directed against the order dtd. 25/8/2020, passed by the learned Executive Magistrate, Rangia, Kamrup (Rural) Assam, in connection with Case No. 47/2020, under Ss. 145/146(1) of the Cr.P.C. 1973. It is to be mentioned here that vide impugned order the learned Executive Magistrate had drawn up a proceeding under sec. 145(1) Cr.P.C. and also attached the disputed land as per provision of sec. 146(1) Cr.P.C.

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