PROMOD KUMARJALAN Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. N. Sahewalla, learned counsel for the petitioner and Mr. D. Das, learned Addl. PP, Assam, appearing for the State.

(2.) Perused the record.

(3.) This is a petition under Section 482 Cr.P.C., praying for setting aside and quashing the complaint and the impugned order, dated 07.05.2015, passed in C. R. Case No. 474/2015 by the learned Judicial Magistrate, 1st Class, Morgaon.