SUPRIO GHOSE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Avik Ghatak, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor for the respondent No. 1.

(2.) Notices were served to opposite party (OP for short) No. 2 but the OP No. 2 is not represented.

(3.) The petitioner in this case is Suprio Ghose alias Supriyo Ghosh. He has filed this application under Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC for short) with prayer for quashing the CR Case No. 174/2020 filed by the OP No. 2 Sri Banwarilal Sutodiya, the Director of Sri Ram Tea Company Private Limited.