DIBYAJYOTI SAHARIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this application under Section 482 of the Cr PC, the petitioner has challenged the impugned order dated 23.05.2016 passed by the learned Chief Judicial Magistrate, Darrang, Mangaldoi, in G.R. Case No. 1682/2015 whereby, the learned Chief Judicial Magistrate has taken cognizance against the petitioner and other under Sections 197/198/419/420/468/471/423/34 of the IPC.