MD HAIDOR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Kataki, learned counsel for the Petitioner. Also heard Mr. K. Baishya, learned Additional P.P. also and Mr. S. Das, learned counsel for the respondent No.2.

(2.) The instant petition has been filed challenging the order dtd. 28/8/2025 passed by the learned Additional Session Judge, Jorhat in Criminal Revision No. 16/2025 allowing the revision application and setting aside the order dtd. 14/5/2025 passed by the JMFC, Jorhat in PRC Case No. 489/2024 directing further investigation.

(3.) The present petitioner had lodged a complaint before the CJM, Jorhat, which was subsequently transferred to the Court of the Sub-Divisional Magistrate, Jorhat, who by order dtd. 8/7/2024 directed the Officer-In- Charge of Tiok police station to register the case and investigate the same and accordingly the same was registered as Tiok P.S. Case No. 73/2024 under Sec. 294/420/463/506 IPC.