ANIL RAJA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both above petitions are taken up together for hearing and disposal as the cases are between same parties and on similar subject matter.

(2.) Heard Mr B M Choudhury, learned Senior Counsel appearing for the petitioner. Also heard Mr B B Gogoi, learned Additional Public Prosecutor for the State of Assam and Mr A M Bora, learned Senior Counsel for respondent No. 2.

(3.) Both applications have been filed under Section 482 of the Code of Criminal Procedure, 1973, for quashing of a criminal complaint proceeding in CR Case No. 443/2018 and C R Case No. 876/2018, under Sections 500/501 (b) of the Indian Penal Code, 1860, against the accused/petitioner, pending in the Court of Additional Chief Judicial Magistrate, Nagaon, wherein, the learned Court has taken cognizance of the offence by orders dated 8.6.2018 and 24.09.2018 respectively.