LAWS(GAU)-2018-2-44

VENUGOPAL M Vs. STATE OF ASSAM

Decided On February 21, 2018
Venugopal M Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) The instant petition has been preferred, under Section 482 Cr.P.C., for setting aside and quashing the proceeding of CR Case No. 2576/2008, under Sections 120(B)/409 of the IPC, pending in the Court of learned Sub-Divisional Judicial Magistrate No. II, Kamrup (M), Guwahati, and the order, dated 29-06-2011, passed therein, taking cognizance of the offences against the accused-petitioner under the aforesaid sections of law, finding grounds to proceed against them, after recording statements of the complainant and his witnesses, under Section 200 and 202 of the Cr.P.C respectively.

(2.) I have perused the petition as well the annexures furnished herewith. Considering the fact that this case is pending since 2011, this Court proposes to dispose of this matter on perusal of the materials on record available before this Court and on hearing the learned senior counsel for the petitioners as well as the learned Additional Public Prosecutor, Assam.

(3.) Heard Mr. A.M. Bora, learned Senior Counsel for the petitioners and Mr. B.J. Dutta, learned Additional Public Prosecutor, Assam. None appears for the respondent No. 2 on call.