NURUL HUDA BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this common judgment, it is proposed to dispose of Criminal Petition No. 1193/2022 as well as Criminal Petition No. 1205/2022as the incidents involved in both cases are common and the offence in both the cases was allegedly committed, on 29/9/2020, by the present petitioner against Ms. Jasmin Begum Laskar who is the respondent No. 2 of Criminal Petition No. 1193/2022.

(2.) Heard Mr. K. A. Mazumder, learned counsel for the petitioner in both the Criminal Petitions. Also heard Mr. A. M. Barbhuiya, learned counsel for the respondent No. 2 in both the Criminal Petition as well as Mr. D. Das, learned Additional Public Prosecutor, Assam, who has appeared for the respondent No. 1.

(3.) During the course of hearing of both the Criminal Petitions which were heard jointly by this court, it has come to the light that for the incident which was alleged to have committed on 29/9/2020 by the present petitioner against one Jasmin Begum Laskar, who is the respondent No. 2 in Criminal Petition No. 1193/2022, three separate criminal cases were registered at different points of time against the present petitioner.