ASISH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Public Prosecutor representing the State respondent and Mr. A. K. Bhuyan, learned counsel for the respondent No.2.

(2.) This is an application filed under Ss. 397/401 of the Code of Criminal Procedure, 1973, challenging the order dtd. 2/2/2022, passed by the learned Sessions Judge, Karimganj, in Criminal Miscellaneous Case No.11/2021, in connection with Criminal Revision 40/21.

(3.) The brief facts leading to the filing of the present petition is that;