ABUL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a criminal petition, filed under Section 482 of the Cr.PC, seeking quashment of the proc1eeding in CR Case No. 57c/2016, pending in the Court of learned Sub-Divisional Judicial Magistrate (M), Gossaigaon.

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

(3.) I have also heard Mr. M.A. Sheikh, learned counsel for the petitioner as well as Mr. M. Hussain, learned counsel for the respondent No. 2. State respondent No. 1 is represented by learned Additional Public Prosecutor Mr. P.S. Lahkar.