JAYANTA BARUAH Vs. DILIP BARUAH

JUDGEMENT

(1.) By this application under section 482 of the Code of Criminal Procedure, 1973, for short, the Code, the petitioners pray for setting aside of the order dated 30.11.2010, passed by the learned Judicial Magistrate, 1st Class, Barpeta in Case No. 4632/2010 taking cognizance of offence under sections 500/34 I.P.C. against the petitioners and the proceeding in C.R. Case No. 4632/2010.

(2.) Heard Mr. P. Kataki, learned counsel for the petitioners and Mr. R. Sarma, learned counsel for the complainant/opposite party.

(3.) On the request of the learned counsel for the parties, the matter was taken up for disposal at the admission stage.