MADAN SUTRADHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a petition, made under Section 482 of the Cr.P.C., praying for setting aside and quashing the order, dated 09-05-2011, passed by the learned Additional District Magistrate, Goalpara, in Misc. Case No. 33 of 2011.

(2.) I have perused the petition and the annexures furnished therewith.

(3.) I have heard Mr. D Choudhury, learned counsel for the petitioner and Mr. PS Lahkar, learned Additional Public Prosecutor, Assam.