JITENDRA CHAUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned senior counsel assisted by Ms. S. Banik Deb, learned counsel appearing for the petitioner as well as Mr. S.S. Dey, learned Advocate General assisted by Ms. A. Saha, learned counsel appearing for the State-respondents.

(2.) This instant criminal petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing the following FIRs being; 1) FIR dtd. 31/5/2021 vide Amtali P.S. Case No.73/2021 registered under Ss. 120(B)/153/153(A)/109/506 of IPC and 2) FIR dtd. 1/6/2021 vide Khowai P.S. Case No.56/2021 registered under Ss. 153/120(B)/506 of IPC.

(3.) In the instant criminal petition, the petitioner has prayed for the following reliefs:-