JAHIRUL ISLAM CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The order, under challenge in the present revision, was passed, on 13.08.2009, by the learned Judicial Magistrate, Hojai, Sankardevnagar, in CR Case No. 66 of 2009, whereby the complaint, which the present petitioner had filed, has been dismissed.

(2.) The material facts, giving rise to this revision, may be set out as under :

(3.) I have heard Mr. I. Uddin, learned counsel for the complainant-petitioner, and Mr. V.S. Sinha, learned Additional Public Prosecutor, Assam.