KAMAL UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel appearing for the petitioner. Also heard Ms. S. Jahan, learned Addl. P.P., Assam, appearing for the State respondent.

(2.) This is an application under Section 482 of the Cr.P.C. praying for quashing of the charge-sheet in respect of Sessions Case No. 28/2017 pending before the Court of Additional Sessions Judge, FTC, Cachar, Silchar.

(3.) One 24 years girl had lodged an FIR before police stating that she was in love with the petitioner Kamal Uddin. They even had physical relationship. Even then, another person named Jabir Ahmed established friendship with her and one day he raped her. For the act of Jabir Ahmed she became pregnant and when she was 7 months pregnant she has lodged an FIR alleging the aforesaid fact.