GHISALAL AGARWALLA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr.D Chakraborty, learned counsel for the petitioners, Mr. T.Mishra, learned Addl. P.P. and Mr. P.K.Roychoudhury, lear-ned counsel appearing for respondent nos. 2 to 4.

(2.) The present application has been filed by the petitioners U/S 482 CrPC seeking quashing of proceedings as against the them pertaining to the CR Case No.2521C/15 pending before the learned SDJM, Sadar-II, (M), Kamrup, Guwahati.

(3.) The material facts which have laid to making the present petition may be set out as follows: