AZIDA BEGUM Vs. MUSMT. REZIAA SULTANA

JUDGEMENT

(1.) THIS is an application under Section 482 Cr.P.C., whereby the order dated 20.05.2004 passed by the learned Sub -Divisional Judicial Magistrate (Sadar), Sivasagar taking cognizance of Complaint Case No. 77C of 2004 under Section 406 read with Section 34 of Indian Penal Code, has been challenged.

(2.) HEARD Mr. P.K. Bora, learned counsel for the petitioners. None appears for the respondent.

(3.) SECTION 210 Cr.P.C. says that during an inquiry or trial relating to complaint case, an investigation by the police is in progress in respect of same offence, the Magistrate shall stay the proceeding of the complaint case and call for the report from the police officer conducting the investigation.