LAWS(GAU)-2023-4-30

BHARAT CH. HALOI Vs. STATE OF ASSAM

Decided On April 25, 2023
Bharat Ch. Haloi Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. T. Deuri, learned counsel for the petitioner. Also heard Mr. P.S. Lahkar, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) In this petition, under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner, namely, Sri Bharat Ch. Haloi has put to challenge the order dtd. 24/5/2019, passed by the learned Addl. Sessions Judge, Bajalil, in Sessions Case No.43/2018. It is to be noted here that vide the impugned order dtd. 24/5/2019, the learned Court below has invoked the jurisdiction under Sec. 319 of the CrPC and taken cognizance of the offence under Ss. 489-B/489-C/34 of the IPC, against petitioner Bharat Ch. Haloi in Sessions Case No.43/2018.

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