ASHOK KUMAR RATHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. M. Bora, learned Senior Counsel assisted by Mr. V. A. Chowdhury, learned counsel for the petitioners. Also heard Mr. D. Das, learned Additional Public Prosecutor for the respondent No. 1 and Mr. A. K. Bhuyan, learned counsel for the respondent No. 2.

(2.) The present criminal petition is filed under Sec. 482 of the Cr.P.C., seeking quashment of order dtd. 31/7/2019 passed by the learned Judicial Magistrate First Class, Kamrup (M) Guwahati in connection with Complaint Case No. 681/2019.

(3.) By the impugned order dtd. 31/7/2019, cognizance has been taken by the learned Magistrate for an offence under Sec. 406 of IPC and search warrant has also been issued to recover the stridhan alleged to have been misappropriated by the petitioner's herein.