TILAK HAZARIKA Vs. NAKUL CHANDRA PAUL

JUDGEMENT

(1.) Heard Mr. J.M. Choudhury. learned Senior Counsel for the applicant. None appears for and on behalf of the opposite party/respondent.

(2.) This application is preferred under the provisions of Sec. 482 of the Cr. P.C. for quashing the proceedings of Complaint Case No. 192/2002 pending in the Court of SDJM. Tezpur, District Sonitpur.

(3.) By this application the petitioner, Sri Tilak Hazarika has challenged the legality and validity of Order dated 20.3.2002 by which cognizance has been taken by the learned SDJM under Sections 500/501, I.P.C. against the revision petitioner and three others.