MUJIBUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. J. Dutta, learned counsel for the petitioner. Also heard Mr. K. K. Parashar, learned Additional Public Prosecutor for the State.

(2.) The present application under Sec. 397 and 401 of the Code of Criminal Procedure, 1973 is filed assailing an order dtd. 27/3/2024 passed by the learned SDJM-II, Kamrup (M), Guwahati in connection with Basistha P.S. Case No. 131/2024, under Sec. 120(B)/379/429 IPC read with Sec. 13(1)/16 of the Assam Cattle Preservation Act, 2021.

(3.) By the impugned order dtd. 27/3/2024, the learned Magistrate had refused to grant zimma of the seized cattle to the petitioner on the ground that the seized cattle may be necessary for further investigation.