SAJJAN KUMAR AGARWALLA Vs. EDISON INTERNATIONAL

JUDGEMENT

(1.) Heard Mr. D Das, learned senior counsel assisted by Mr. D Talukdar, learned counsel for the petitioner as well as Mr. PB Mazumder, learned counsel for the respondents.

(2.) This criminal petition has been filed seeking quashment of the order, dated 14.11.2011, passed by the learned Sub-Divisional Judicial Magistrate (Sadar), No.-II, Kamrup, Guwahati in CR Case No. 4880C/2008.

(3.) I have perused the petition and the annexures furnished therewith including the impugned order.