BAIJNATH BHAGAT Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Khan, learned counsel for the petitioner and also heard Mr. D. Das, learned Additional Public Prosecutor for State respondent.

(2.) This is an application under Sec. 397 read with Sec. 401/482 of Cr.P.C for quashing and setting aside the impugned order dtd. 28/7/2021 and 6/8/2021, passed by the learned Special Judge, Tinsukia, in Bordubi PS Case No. 120/2021 as well as the ossification test report dtd. 4/8/2021.

(3.) LCR has been received. Perused the same.