CHANDAN PRASAD MAHATO Vs. DHARMA PRAKASH SHAH

JUDGEMENT

(1.) Heard Mr. P. J. Saikia, the learned Senior Counsel, assisted by Ms. M. Kechii, the learned counsel for the petitioner. Also heard Mr. L.K. Borah, the learned counsel for the respondent.

(2.) This application under Sec. 482 of the Code of Criminal Procedure, 1973, has been filed by the petitioner, namely, Chandan Prasad Mahato impugning the order dtd. 21/12/2017, passed by the learned Additional Chief Judicial Magistrate, Kamrup(M), Guwahati in C.R. Case No. 634c/2016, whereby the said Court took cognizance of offence under Sec. 420 of the Indian Penal Code, 1860 against the present petitioner and issued processes to him.

(3.) The facts relevant for consideration of the instant criminal petition, in brief, are that:-