(1.) By means of this petition, the petitioners have prayed that the First Information Report in Case No. 129 of 2010 registered with Agartala Women Police Station under Section 306 IPC read with Section 34 of the IPC may be quashed.
(2.) At the outset it may be mentioned that at the stage of quashing of the FIR each and every averments made in the FIR will have to be accepted to be the gospel truth. It is only if the FIR still does not disclose commission of any offence that this Court can interfere and quash an FIR. Therefore, to appreciate the rival contentions of the parties it would be necessary to refer the FIR in detail. The English translation of the complaint reads as follows:
(3.) Dr. Daumyamoy Das, Son of Dr. Nikhil Chandra Das, At present serving in Dr. B. R. Ambedkar Hospital (GNET) Received on 18/08/08 At. 18.35 hours and Registered Agartala Women P.S Case No. 129/08 u/s 306/34 IPC