SRI POBITRO DUTTA @ MRIDUL DUTTA, SON OF SRI DEBEN DUTTA Vs. SMTI. MONIKA DUTTA, DAUGHTER OF SRI TARUN DUTTA

JUDGEMENT

(1.) This is an application under Section 482 of the Cr.PC seeking quashment of the judgment and order, dated 21.11.2016, passed by the learned Sessions Judge, Jorhat in Criminal Revision No. 15/2016, arising out of Misc. Case No. 87/2012, dismissing the revision petition filed by the present petitioner and affirming the judgment and order, dated 03.03.2016, passed by the learned Judicial Magistrate First Class, Titabar in Misc. Case No. 87/2012 under Section 125 of the Cr.PC.

(2.) Heard Ms. M Kalita, learned counsel for the petitioner as well as Mr. DK Medhi, learned counsel for the respondent.

(3.) In a proceeding under Sections 397/401 of the Cr.PC, this Court is to see the legality, propriety and correctness of the impugned order/judgment.