MONOSIJ ROY Vs. HITENDRA DAS

JUDGEMENT

(1.) INVOKING power under Section 397/401 read with Section 482 of the Code of Criminal Procedure, 1973 (Code for short), the three Revision petitions have been filed by the petitioner for quashing the proceedings of the case Nos. 779c/2003, 780c/2003 and 782c/2003 pending before the learned Judicial Magistrate, 1st Class, Guwahati.

(2.) VIDE order dated 5. 1. 2004 a Single Bench of this Court directed that all the three revision petitions namely, Criminal Revision Nos. 2/2004, 5/2004 and 6/2004 be listed before one Bench for analogous hearing. Accordingly, these three revision petitions were listed together which are being heard and disposed of by this common judgment.

(3.) HEARD Mr. R. D. Lal, learned counsel appearing for the petitioner. Also heard Mr. K. Bhattacharjee, learned counsel appearing for the respondent No. 1 as well as Mr. D. Das, learned Addl. P. P. , Assam.