MD. SIRAJUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. L. Chutia, learned counsel for the petitioner and also heard Mr. D. Das, learned Additional P.P. for the State Respondent.

(2.) In this petition, under Ss. 397/401 read with Sec. 482 Cr.P.C., the petitioner has challenged the legality, propriety and correctness of the order, dtd. 28/7/2022, so passed by the learned Addl. Chief Judicial Magistrate, Golaghat, in connection with Dergaon P.S. Case No. 80/2022. It is to be noted here that vide impugned order, the learned Court below has dismissed the petition filed by the petitioner seeking custody of 24 Nos. of cattle, which were seized in connection with the aforementioned case.

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