MUSTT. SHAHNAZ RASUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Bhattacharya, learned counsel for the petitioner; Mr. B. Sarma, learned Additional Public Prosecutor for the State, respondent No. 1; and Mr. G. Uddin, learned counsel for the respondent No. 2.

(2.) In this petition, under Sec. 482 of the Cr.P.C., the petitioner, namely, Mustt. Shahnaz Rasul @ Mansoor has prayed for quashing the order dtd. 4/5/2019, passed in C.R. Case No. 6996/2018, under Ss. 499/500/501 of the IPC, and also the entire proceeding pending before the learned Sub-Divisional Judicial Magistrate No. 1, Kamrup (M) at Guwahati.

(3.) It is to be noted here that vide impugned order dtd. 4/5/2019, the learned Sub-Divisional Judicial Magistrate No. 1, Kamrup (M) at Guwahati has taken cognizance of the offences under Ss. 499/500/501 IPC, against the petitioner and issued process to her to stand trial in C.R. Case No. 6996/2018.