MANJU PAUL Vs. MOUSUMI DAS

JUDGEMENT

(1.) Heard Mr. B. Dutta, learned counsel for the petitioner and also heard Mr. A.K. Gupta, learned counsel for the respondent.

(2.) In this petition, under Ss. 397/401 read with Sec. 482 Cr.P.C., the petitioner - Smti. Manju Paul, has challenged the legality, propriety and correctness of the order, dtd. 28/7/2022, so passed by the learned Judicial Magistrate 1st Class, Tinsukia, in connection with C.R. Case No. 01c/2020. It is to be noted here that vide impugned order, the learned Court below has taken cognizance of the offence under sec. 500/120B IPC against the accused Smti. Mausumi Das @ Sumi Das and under sec. 120B IPC against the accused Smti. Seema Das and issued summon to them to appear before the learned court below and to stand trial under the said Sec. of law.

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