FAKAR UDDIN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Laskar, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned State counsel, appearing for all the respondents.

(2.) The petitioner was issued with a licence for selling stamps under the provisions of the Indian Stamp Act, 1899 and the Rules framed thereunder. Such licence was granted on 6/12/2005. The respondent No.4, i.e. the Sub-Divisional Magistrate, Hailakandi had submitted an Ejahar before the Officer-in-Charge, Hailakandi Police Station on 4/4/2013 alleging that scanned copies of Sale Deeds bearing registration Nos.194 to 202 appeared to be doubtful and might be fake. On the basis of the said Ejahar, Hailakandi Police Station Case No.115/2013 was registered under Ss. 258/420 IPC.

(3.) The petitioner and 4(four) others were arrested in connection with the aforesaid Police Station case and as they were in police custody, licences of the petitioner along with 4(four) others, who were so arrested, were cancelled by an order dtd. 7/5/2013.