ARIF KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) As in the above 3 petitions the challenge has been made to common proceedings initiated against the accused-petitioners, all the cases are taken together for hearing and disposed of by this common judgment and order.

(2.) Heard Mr. AK Bhattacharjee, learned senior counsel for the accused-petitioner (Alok Verma), Mr. P. Kataki, learned counsel for the accused-petitioner (Ranjan Mishra) and Mr. A. Suri, learned counsel for the accused-petitioner (Arif Khan) as well as Mr. D. Das, learned Addl. PP for the State and Mr. D. Das, learned senior counsel assisted by Mr. N. Talukdar, learned counsel appearing on and behalf of the respondent No.2/informant.

(3.) By way of these petitions filed under Section 482 CrPC, the petitioners herein have challenged the criminal proceedings pertaining to G.R. Case No. 4280 of 2017 registered under Section 120(A)/120(B)/469/499/506 IPC pending in the court learned SDJM, Sadar No.1, Kamrup.