JIGNESH MEVANI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This matter is specially assigned to this Bench by Hon'ble the Chief Justice in terms of the direction of the Hon'ble Apex Court in Ashwini Kumar Upadhyay Vs. Union of India reported in 2023 SCC Online SC 1463, as the petitioner herein is a Legislator.

(2.) Heard Mr. K. N. Choudhury, learned Senior Counsel, assisted by Mr. S. Borthakur, learned Counsel for the petitioner. Also heard Mr. K. Gogoi, learned Public Prosecutor (PP), Assam, for the respondents.

(3.) The present petition is filed under Sec. 482 CrPC, seeking quashment of an order dtd. 19/9/2023 passed in P.R.C. No. 900/2022 by the learned Additional Chief Judicial Magistrate, Barpeta, whereby charges were framed against the petitioner under Ss. 352/354 IPC.