RAMJAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned senior counsel assisted by Mr. M.U Mandal, learned counsel for the petitioner. Also heard Mr. P. Bora, learned PP, Assam.

(2.) This criminal revision petition has been directed against the order dated 10.8.2004 passed by the learned Addl. Sessions Judge, Nagaon in Sessions Case No. 138 (N) 03 by which the petition preferred by the informants/petitioners under section 319 Cr.P.C. praying for issuance of summons to certain persons named in the petition itself alleged to have been involved in the commission of the offence in question, was rejected for the time being.

(3.) For the sake of convenience, the impugned order dated 10.8,2004 may be extracted as under :