SUREN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Saikia, learned counsel for the petitioner. Also heard Mr. B. Sarma, learned Additional Public Prosecutor for the State respondent No. 1 and Mr. P. Kataki, learned counsel for the respondent No.2.

(2.) This is an application filed under Ss. 401/397 of Cr.P.C. read with Sec. 482 of the Code of Criminal Procedure, 1973 challenging the order dtd. 21/6/2012 passed by the learned Additional Sessions Judge (FTC), Kamrup, Rangia in Criminal Revision No.45/2011, whereby, the learned Revision Court was pleased to set aside the order dtd. 27/5/2011, which was passed by the learned Judicial Magistrate, First Class, Rangia in Case No.20 M//11.

(3.) The brief facts leading to the filing of the present petition is that;