SANDIP ROY CHOUDHURY Vs. NUPUR SAHA

JUDGEMENT

(1.) The order, under challenge in the present revision, was passed, on 26.04.2004, by the learned Additional Chief Judicial Magistrate, Dhubri, in CR Case No. 787/2004, taking cognizance of offences under Section 420/422/406 IPC against the accused-petitioner and directing issuance of warrant of arrest for Rs. 5,000/- against him.

(2.) I have heard Mr. R.K. Agarwal, learned counsel for the accused-petitioner, and Mr. G.N. Sahewalla, learned Sr. advocate, assisted by Mr. P. Bora, learned counsel, for the complainant-opposite party.

(3.) Eriefly stated, the facts giving rise to the present revision are as follows: A complaint, in writing was lodged by one Sri Gopal Chandra Barman in the name of Smti. Nupur Saha, as complainant, describing himself as a duly constituted attorney of the said complainant, the complaint having been made against the present petitioner as the accused. Based on this complaint, CR Case No. 787 of 2004 aforementioned was registered with Smti. Nupur Saha as the complainant. The learned Court below examined the said! attorney, namely, Sri Gopal Chandra Barman and passed the impugned order, dated 2)5-04-2004, aforementioned.