DEBABRATA PHUKAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, for short, 'the Code', the petitioner prays for quashing of the order dated 10.8.2012, passed by the Additional Chief Judicial Magistrate, Lakhimpur, in G.R. Case No. 183/2012, framing charge against him under Section 406/420 IPC and subsequent orders passed thereon including the proceeding itself, now pending in the court of learned Additional Chief Judicial Magistrate, Lakhimpur. Heard Mr. M. Sarma, learned counsel for the petitioner. Heard also Mr. M. Choudhury, learned counsel for the opposite party No. 2. None appears for the State of Assam, arrayed as opposite party No. 1.

(2.) The opposite party No. 2, as an informant, filed an ejahar before the Officer-In-Charge, Narayanpur Police Station. The Ejahar reads as follows:

(3.) On the basis of the said ejahar, Narayanpur Police Station Case No. 18/2012 under Section 406/420 IPC was registered.