BHUPENDRA CHOUDHURY Vs. ARUN CHOUDHURY

JUDGEMENT

(1.) Heard Mr. B. Dutta, the learned Senior Counsel assisted by Mr. S. Deka, learned Counsel appearing for the Petitioners and Mr. S. K. Poddar, learned Counsel for the Respondent.

(2.) The instant Petition(Crl. Pet. 1126/ 2025) under Sec. 528 of BNSS, 2023 has been filed by the Petitioners praying for quashing of the proceeding of C.R. Case No. 144/2025 pending before the JMFC, Morigaon under Ss. 303/324(4)/329(4)/3(5) of BNSS, 2023. It would be relevant to mention herein that C.R. Case No. 144/2025 was registered on the basis of a complaint lodged by one Arun Choudhury (Respondent herein) against the Petitioners before the Court of JMFC, Morigaon.

(3.) A similar Petition being Crl. Pet. No. 1127/2025 has been filed under Sec. 528 of BNSS, 2023 praying for quashing of the proceeding of C.R. Case No. 143/2025 pending before the JMFC, Morigaon under Sec. 303/324(4)/329(4)/3(5) of BNS. In this case also the C.R. Case No. 143/2025 was registered on the basis of a complaint lodged by one Shri Adhir Das (Respondent herein) against the Petitioners before the Court of Judicial Magistrate First Class, Morigaon.