AHMED HUSSAIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr M H Laskar, learned counsel for the petitioner, Ahmed Hussain Laskar.

(2.) The petitioner has filed this application under Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC, for short), read with Article 227 of the Constitution of India, seeking quashing of the impugned order dtd. 26/9/2023, passed by the learned Additional Sessions Judge (FTC), Cachar, Silchar, in connection with Criminal Revision No. 106 of 2022.

(3.) The respondent No. 2 failed to appear on successive consecutive dates.