AMITABH HAZARIKA Vs. MAINUL HOQUE

JUDGEMENT

(1.) Heard Mr. N. Deka, learned counsel for the petitioner. Also heard Mr. S. C. Biswas, learned counsel for the respondent.

(2.) The present application is filed under Sec. 482 Cr.P.C. for quashing of proceeding in C.R. Case No. 904/2017 under Sec. 420/465/468/471/406/403/109/506/34 of IPC instituted by the respondent against the petitioner pending for trial before the learned Court of Munsiff cum Judicial Magistrate First Class, Bilasipara. The further challenge is an order dtd. 16/3/2018 passed by the learned Court of Munsiff cum Judicial Magistrate First Class, Bilasipara, whereby summons were issued upon the petitioner under Sec. 420/465 of IPC.

(3.) Before dealing in detail the argument of the learned counsel for the parties, let this Court first record the facts which are narrated in the complaint in the following manner: