STATE OF ARUNACHAL PRADESH Vs. KAMAL AGARWAL

JUDGEMENT

(1.) Leave granted.

(2.) Both the above appeals arise out of the First Information Report[1] registered as FIR Case No.227 of 2017 at Police Station Pasi Ghat, District Siang East, Arunachal Pradesh for offences under sec. 420/120B/34 Indian Penal Code, 1860[2] lodged by Mr. Anil Agarwal attorney holder for Mr. Okep Tayeng, the proprietor of M/s Shiv Bhandar. This FIR was registered against several named accused, details of which will be dealt with at a later stage and additional names surfaced during investigation.

(3.) Three of the accused namely Chandra Mohan Badaya and Respondent Nos.3 and 4 namely Shashi Natani and Rajesh Natani filed a petition for quashing the FIR before the Gauhati High Court registered as Criminal Petition No.91 of 2021. The said petition was dismissed by Gauhati High Court by judgment and order dtd. 24/6/2022. Aggrieved by the same, SLP (Crl.) No.7301 of 2022 has been filed by Chandra Mohan Badaya. Five other co-accused filed writ petitions before the Rajasthan High Court also praying for quashing of the same FIR No.227 of 2017. The details of three petitions filed before the Rajasthan High Court are as follows: <FRM>JUDGEMENT_57_LAWS(SC)4_2024_1.html</FRM>