ANJUMA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Jitumoni Kalita, learned counsel for the petitioner and also heard Mr. R.K. Jain, learned counsel for the respondent No.2 and Ms. S.H. Borah, learned Addl. P.P. for the respondent No.1.

(2.) In this petition, under Ss. 482 of the Code of Criminal Procedure, the petitioner, Smti. Anjuma Begum has put to challenge the judgment and order, dtd. 2/7/2020 passed by the learned Addl. Sessions Judge, Dhubri, in Criminal Revision Petition No. 03/2020, and the orders dated 01. 08.2019 and 7/12/2019, passed by the learned Addl. Chief Judicial Magistrate, Dhubri, in C. R. Case No. 2712/2018, under Sec. 138 N.I. Act. It is to be mentioned here that the learned Addl. Chief Judicial Magistrate, Dhubri, vide impugned order, dtd. 1/8/2019, has dispensed with the cross-examination of complainant's witness and vide impugned order dtd. 7/12/2019, the learned Addl. Chief Judicial Magistrate dismissed the petition No. 6052/2019, filed by the petitioner to for giving an opportunity to cross-examine the witnesses of the complainant and vide impugned judgment and order dtd. 2/12/2020, the learned Addl. Sessions Judge, Dhubri has dismissed the revision petition preferred by the petitioner for setting aside the impugned order dtd. 7/12/2019.

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