AMIR UDDIN(MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Sheikh Muktar, learned counsel for the petitioners and Ms. SM Baruah, learned Additional Public prosecutor. Also heard Mr. HRA Choudhury, learned senior counsel, assisted by Mr. Giash Uddin learned counsel for the respondent No. 2 in the both the petitions.

(2.) In Criminal Petition No. 988 of 2014, the petitioners have challenged the FIR dated 11.07.2014, registered as Hojai Police Station Case No. 370 of 2014, under Sections 193/196/199/420/419/468/34 of the Indian Penal Code corresponding to GR No. 1470 of 2014 arising out of the complaint lodged by the respondent No. 2.

(3.) On 10.12.2014, the Court issued notice to the respondents in the aforesaid Crl. Ptn. No. 988/2014, making it returnable by 19.01.2015 and in the interim, was pleased to suspended the further proceedings of said Hojai PS Case No. 370/2014 (corresponding to GR No. 1470/2014) with regard to the petitioners till the returnable date i.e. 19.01.2015, which was subsequently extended from time to time and on 22.03.2016, the said order of suspension was extended until further order.