BIKASH SAHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application u/s 482 CrPC by petitioner, viz., Bikash Saha seeking quashment of CR Case No. 151/2014 under Sections 420/384 and all the actions, taken there-under by the learned Chief Judicial Magistrate, Tinsukia, Assam.

(2.) I have heard Mr. A.M. Bora, learned counsel appearing for the petitioner. Also heard Mr. B. B. Gogoi, learned Addl. Public Prosecutor appearing for the State.

(3.) Before proceeding further, I find it necessary to look at the complaint which gave rise to CR Case No. 151/2014 under Sections 420/384 as well as Section 14 of the Assam Homeopathic Medicine Act, 1955 (hereinafter would be referred to as the Act of 1955).