ANWAR HUSSAIN CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.H. Laskar, learned counsel for the petitioner, and Mr. R. J. Baruah, learned Additional Public Prosecutor for the State.

(2.) The instant criminal revision petition has been preferred challenging the legality and validity of the impugned order dt. 16/11/2022 passed in Petition No. 127/05 in Sessions Case No. 45/2014 pending in the Court of Ld. Addl. Sessions Judge, Hailakandi, whereby the Ld. Court below treated the petitioners as accused persons in the instant case in exercise of the power u/s 319 Cr.P.C. and thereby issued impugned summons dtd. 19/12/2022 to them for their appearance.

(3.) The facts of the case may be briefly stated the informant of the case, one Humera Begum Barbhuiya, w/o Late Nurul Haque Barbhuiya, lodged an FIR on 19/7/2012 before the Officer-in-Charge, Hailakandi Police Station, which is reproduced below: