TATA MOTORS LIMITED Vs. DANDESWAR DAS

JUDGEMENT

(1.) Both these criminal petitions, made under Section 482 Cr.P.C., are directed against the order, dated 28/2/2008, passed, in C. R Case No. 784/2007, by the learned Additional Chief Judicial Magistrate, Jorhat, whereby cognizance of offences under Sections 379, 406 and 506 IPC read with Section 34 IPC, has been taken and summons have been directed to be issued against the accused-petitioners.

(2.) As both these criminal petitions have arisen out of the one and same order, which stands impugned, both these petitions have been heard, on the request made by the learned counsel for the parties, together.

(3.) I have heard Mr. J. Roy, learned counsel for the accused-petitioners, and Mr. T. J. Mahanta, learned counsel for the complainant-opposite party.