AMAAR ALI PARAMANIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Inherent jurisdittion of the Court under Section.482, Cr PC is sought to be exercised by filing this petition by the accused/petitioner challenging the order dated 1.7.2008 in CR Case No.940c/ 08 (Corresponding to Kokrajhar PS Case No.213/08) and GR No.598/08 registered under Section 376/498(A)/109/420/403/ 406/ 506/511/34.

(2.) I have heard Mr. A.S. Choudhury, learned senior counsel for the accused/petitioner and Mr. Kamar, learned PP, Assam and Mr. J.H. Saikia, learned counsel appearing for the complainant/respondent No.2.

(3.) The broad facts leading to filing this petition are undisputed and are as follows: