RAJEN SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal petition u/s. 482 CrPC is against the judgment dated 12.12.2012 rendered by learned Sessions Judge, Kamrup, Guwahati in Criminal Revision No. 57 of 2011 whereby and whereunder the learned Sessions Judge was pleased to quash and set aside the order dated 21.5.2011 passed by learned Chief Judicial Magistrate, Kamrup, Guwahati in C.R. Case No. 3827c of 2014 u/s. 138 of the N.I. Act, 1938 rejecting an application filed by the accused therein seeking to adduce evidence after closure of defence evidence. I have heard Mr. P.K. Munir, learned counsel for the petitioner and Mr. K. Munir, learned Addl. Public Prosecutor appearing for the State/respondent.

(2.) It may be stated that in pursuance to the order passed by this Court, notice was served on the private respondent, Dipankar Brahma, accused in Criminal Revision. However, as per Registry's note, he refused to accept notice and as such, the proceeding ran ex-parte against him.

(3.) With consent of the parties, I propose to dispose of this matter at the admission stage itself.