LAWS(GAU)-2023-11-15

SANOWAR HUSSAIN MONDAL Vs. STATE OF ASSAM

Decided On November 16, 2023
Sanowar Hussain Mondal Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. C.K. Baruah, learned counsel appearing for the petitioner. Also heard Mr. B. Sharma, learned Addl. P.P., Assam, appearing for the State/respondent No.1, and Mr. A. Roshid, learned counsel appearing for the respondent No.2.

(2.) This application, under Sec. 407 of the Cr.P.C. is preferred by Sanowar Hussain Mondal, for transferring of PRC Case No.431/2020, under Sec. 498(A) IPC, pending in the court of learned Judicial Magistrate 1st Class, North Salmora, Abhayapuri, District - Bongaigaon to the Court of learned CJM, Kamrup (M) Guwahati.

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