SABBIR HUSSAIN CHOWDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.Y. Choudhury, learned counsel for the petitioner as well as Ms. S.H. Bora, learned APP for the State and Mr. J.I. Borbhuiya, learned counsel for the respondent no.2.

(2.) In view of the nature of dispute raised in this application, the service of notice on the proforma respondent no.3 is dispensed with. In the said connection it may also be mentioned that the proforma respondent no.3, namely, Nijamul Hassan is not arrayed as accused no.4 in the proceedings of Misc. case no.4M/2022. Therefore he would not be prejudiced by any order passed in this case.

(3.) By filing this application under Article 482 Cr.P.C read with Article 227 of the Constitution of India, the petitioner has prayed for quashing of the proceeding of Misc. case no.4M/2022 filed under Protection of Women from Domestic Violence Act, 2005, which is pending for disposal before the Court of learned Judicial Magistrate First Class, Kamrup Metro, Guwahati.