MD SAQUIE Vs. ROHINIDHAR BARUA

JUDGEMENT

(1.) By these petitions u/s 482 Cr.P.C., the petitioner who is facing charges u/s 420/467/ 468/471 read with Sec. 34 IPC in C.R.Case No. 21/94 prays for quashing of the proceedings as a whole and the order dated 19.2.94 by which the learned Magistrate directed issuance of process.

(2.) The present petition, Crl. Revision No. 14/95 was filed on 11.1.95 and on the same day further proceedings were directed to be stayed pending appearance of the opposite party.

(3.) Heard Mr. N.M.Lahiri and Mr. A.F.G.Oswami, learned counsels for the petitioners and Mr.A.K.Bhattacharjee for the complainant respondents.