PRADYUT KR. BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS proceeding U/s 482 of Cr.P.C has been initiated by the petitioners seeking quashment of the proceeding which was registered as C.R.Case No. 3329c/2014, now, pending in the Court of the learned Judicial Magistrate, 1st Class, Kamrup (M), Guwahati in so far as the present petitioners are concerned.

(2.) I have heard Mr. D.Chakraborty, learned counsel for the petitioners and Mr. A.M.Bora, learned counsel appearing for respondent No.2 as well as Mr. N.J.Dutta, learned Addl. Public Prosecutor, Assam, appearing for the State respondent.

(3.) THE facts, necessary for disposal of the present petition, in short, are that one Sri Pradyut Kr. Bhuyan, respondent No.2 herein, has filed a complaint before the learned Chief Judicial Magistrate, Kamrup, Guwahati which was registered as C.R.No.3329c/2014 and which was subsequently came to be transferred to the file of the learned Judicial Magistrate, 1st Class, Kamrup, Guwahati.