AVTAR SINGH Vs. ANDREW YULE AND COMPANY LTD

JUDGEMENT

(1.) By making this application under Section 482, Cr. P.C. the petitioner, who was complainant in Complaint Case No. 209/2004, has sought for, inter alia, setting aside and quashing the judgment and order, dated 2-5-2005, passed, in Criminal Revision No. 6(1)/2005, whereby the learned Additional Sessions Judge, Dibrugarh, has set aside the order, dated 3-8-2004, passed, in Complaint Case No. 209/2004, whereby the Additional Chief Judicial Magistrate, Dibrugarh, took cognizance of offences under Section 420/506/294/34, IPC and directed issuance of processes to the accused named therein.

(2.) The material facts, which have led to the making of the present application under Section 482, Cr. P.C. may be set out as follows :

(3.) I have heard Mr. P. P. Bora, learned counsel for the complainant-petitioner, and Mr. P. J. Saikia, learned counsel for the accused-opposite party.