AMIT KR JAIN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. SP Roy, learned counsel appearing for the accused-petitioner, and Mrs. Aungla Aier, learned Junior Govt. Advocate, Nagaland.

(2.) This revision is directed against the orders, dated 07.01.2005 and 08.01.2005, passed by learned Additional Deputy Commissioner (Judicial) Dimapur, Nagaland, in GR Case No. 465/2004 (corresponding to [Dimapur East RS. Case No. 161/04) under Sections 420/464/467/468 IPC.

(3.) Before coming to the directions contained in the orders impugned in the present revision, it is necessary to set out, in brief, here in below, the various stages, which have Jed to the passing of the impugned orders aforementioned :