SMTI NGURANG YAGIAM Vs. STATE OF A P

JUDGEMENT

(1.) Heard Ms. Deepa Yoka, learned counsel, appearing on behalf of the petitioners. Also heard Ms. Hage Laxmi, learned Addl. P.P., Arunachal Pradesh.

(2.) This criminal petition under Section 482 of the Code of Criminal Procedure, 1973, has been filed by the petitioners, 2 in number, for quashing and setting aside the Kimin Police Station Case No. 03/2009 and ChargeSheet No. 02/2009 under Sections 450/436 of the Indian Penal Code, corresponding to Sessions Case No.39/2018 pending in the Court of Sessions at Yupia, on the ground that the complainant and the accused person have settled their differences by a deed of settlement, dated 23.01.2019.

(3.) The criminal case against the accused, who is the petitioner No. 2, herein, came to be registered on the basis of an First Information Report(FIR), lodged by the petitioner No. 1, on 17.02.2009, against the accused petitioner No. 2 alleging that on 17.02.2009, the petitioner No. 2 entered her residence along with petrol with motive of burning down her house. The accused petitioner No. 2 poured the petrol in the entire house and burntdown the following items: sets of sofa, cushions, carpets, and many more household articles.