GYASUDDIN AHMED Vs. NIZAMUDDIN AHMED

JUDGEMENT

(1.) Heard Mr. P.J. Saikia, the learned senior counsel appearing for the petitioner. Also heard Mr. P. Kataki, the learned counsel representing the respondent.

(2.) This is an application under Sec. 482 of the CrPC challenging the order dtd. 16/11/2019 passed by the learned Addl. Chief Judicial Magistrate, Dibrugarh in C.R. Case No.24c/2017 framing charge against the petitioner under Ss. 406/468/420 and 417 of the Indian Penal Code.

(3.) The petitioner and the respondent are brothers. They have a sister called Mrs. Shahana Islam Dombeck who resides abroad. The two brothers and sister are the partners of a firm, named Ranu Tea Estate. The two brothers had 35% share and the sister had 30% share in the said Tea Estate.