ABDUL KADIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor representing the State of Assam.

(2.) This Criminal Petition has been registered on filing of an application under Sec. 482 of the Code of Criminal Procedure, 1973 read with Sec. 397/401 of the said Code by the petitioner namely, Abdul Kadir impugning the order dtd. 10/2/2023 passed by learned Session Judge Karimganj in Criminal Appeal No. 14/2022, whereby the order dtd. 20/8/2022, passed by learned Additional Chief Judicial Magistrate, Karimganj in G.R. Case No.1088/2022 was upheld. By the said order, the prayer for zimma, by the petitioner, of his cattle, which were seized in connection with the said case, was rejected by the learned Additional Chief Judicial Magistrate, Karimganj.

(3.) The facts relevant for the consideration of the instant criminal petition, in brief, are as follows: