MAHESH CHANDRA SARMA Vs. UMA SHANKAR MISHRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner

(2.) By this petition u/s482 Cr,P.C, read with Article 227 of the Constitution, the petitioner seeks 10 challenge the criminal proceedings instituted against him for alleged offences punishable U/Ss. I20(B), 420,427,468, 323, 395, 426 IPC, pending in the Court of the Magistrate, IstClass, Nongpoh. By order dated 14.3.96 passed by this Court further proceedings before the trial Court in C.R, (Misc.) Case No. 1 of 1994 was stayed.

(3.) Learned counsel appearing for the petitioner has invoked Section 482 Cr.P.C for quashing the proceeding. Although there is no dearth of case law on the point, but before referring the same, let us have a look on the language of the Section.