SIRAJUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.M. Choudhury, learned counsel for the petitioner. Also heard Mr. M.P. Goswami, learned Addl. Public Prosecutor for the State respondent. None appears for the respondent No. 2 when the matter is called.

(2.) Pertinent that by Order dt. 13/2/2019, this Court deems service to be completed against the respondent No. 2. However, there is no representation on behalf of the respondent No. 2, despite receipt of notice till date.

(3.) This petition is filed under Sec. 482 Cr.PC seeking quashing of the Order dtd. 30/12/2015 passed by the learned Addl. Session Judge, FTC, Nagaon (hereinafter referred to as the 'Revisional Court') in C.M No. 13(N)/2015, whereby the Criminal Revision Petiton filed under Sec. 397/399 of Cr.PC against the Order dtd. 4/2/2015 passed by the learned SDJM, Sadar, Nagaon (hereinafter referred to as the 'Magistrate Court') in C.R. Case No. 1052/2014, whereby the Magistrate Court was pleased to decline issuance of process against the accused person under Sec. 500 of IPC.