OSMAN ALI SAIKIA Vs. CHAND MAHAMOD SAIKIA

JUDGEMENT

(1.) Heard Mr. D. Kalita, learned counsel for the petitioner. Also heard Mr. D. Das, learned counsel for the respondent Nos.1 and 2 and Mr. D. Das, learned Additional Public Prosecutor appearing for the respondent No.3.

(2.) This application under Sec. 482 of the Code of Criminal Procedure, 1973 has been preferred by the petitioners, namely, (1) Md. Osman Ali Saikia, and (2) Harun Saikia impugning the order dtd. 4/9/2020 passed by learned Executive Magistrate, Rangia in Case No.53/2020 drawing up the proceeding under Sec. 145 of the Code of Criminal Procedure, 1973 as well as order dtd. 9/11/2020 of the Executive Magistrate, Rangia directing the attachment of land of the petitioners under Sec. 146 (1 of the Code of Criminal Procedure, 1973.

(3.) The facts relevant for consideration of the instant criminal petition, in brief, are as follows: -