RANJAN KUMAR BARIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Bora, learned Senior Counsel assisted by Md. A. A. Hussain, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent No. 1 and Md. A. A. Hassan, learned counsel for the respondent No.2.

(2.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973, praying for quashing of the proceeding being Sessions Case No.223/2019, pending before the Court of learned Additional District and Sessions Judge, Kamrup, Guwahati in connection with Garchuk P.S. Case No. 397/16 dtd. 27/7/2016 registered under Ss. 120(B)/436 of IPC including the Chage-Sheet No.111/17 dtd. 29/7/2017.

(3.) The brief facts of the case are as follows: