NOWSHAD ALI Vs. GOLAM MOSTAFA AHMED AND ANOTHER

JUDGEMENT

(1.) This is a criminal revision petition, filed under Sections 397/401 of the Cr. PC, praying for setting aside the order, dated 13.5.2016, passed by the learned Sessions Judge, Dhubri, in Criminal Revision No. 12/2016.

(2.) I have perused the petition as well as the annexures furnished therewith.

(3.) None appears for the revision petitioner on repeated calls. The respondents are represented by learned counsel Mr. S Rana. Therefore, I have heard learned counsel for the respondents and examined the materials placed before this court by the petitioner along with the petition.