KRISHNA KANTA DAS Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) By this revision petition, which is re-registered as such on conversion from Writ application under Article 227 of the Constitution of India, on the order of a learned Single Judge of this Court, dated 16.06.2015, the petitioner has prayed for a direction to the State respondent authorities to drop all the criminal proceedings initiated against him.

(2.) Heard Mr. B. S. Sinha, learned counsel appearing for the petitioner and Mr. S. Tapin, learned Sr. Govt. Advocate appearing for the State respondents. None appeared for the private respondents, although notice was published for their appearance, in newspapers.

(3.) The petitioner is a Guwahati based practising Advocate and legal advisor of the Guwahati based firms respondent No. 6 viz. M/S Gogoi Enterprise and M/S GIO Infratech under the sole Proprietorship of one Prasenjit Gogoi. In the month of February, 2009, the said sole proprietor of the firms with the help of some of his agents invited the private respondents, who are domicile of Arunachal Pradesh to his office and showed some work orders issued in his favour by various Mobile Companies for execution of works like installation of Optical Fibre Cables (OFC) in the State of Arunachal Pradesh.