SAD UDDIN MAZARBHUIYA Vs. ABDUL KADIR CHOUDHURY

JUDGEMENT

(1.) Heard Mr I H Laskar, learned counsel for the petitioner and Mr A U Choudhury, learned counsel for the respondents.

(2.) In terms of order dated 21.08.2019, the State is also made a party respondent in this case by way of the interlocutory application being IA (Crl.) No. 696/2019.

(3.) As the appearance has been completed, the matter has taken up for disposal accordingly, in view of the limited prayer made in this petition.