KULDHAR KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the petitioner when the matter is taken up for hearing, despite the names of the learned counsel being shown in the related cause list, has been pending since 1995. Considering the importance of the issue involved in this revision petition, this Court has requested Mr. B. C. Das, learned counsel to assist the Court as Amicus Curiae.

(2.) In this criminal revision, the petitioner has challenged the order dated 23-6-1995 passed by the learned Judicial Magistrate, 1st Class, Hallari in CR. No. 552/97 under S. 304{A), I.P.C.

(3.) For better appreciation of the question raised in this revision, it is apt and necessary to refer the impugned order dated 23-6-1995 which may be extracted as under: