RITA MECH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned senior counsel for the petitioner. Also heard Mr. B. B. Gogoi, learned Addl. P.P., Assam, for the State respondent.

(2.) The petitioner Smti. Rita Mech has filed this application under Section 438 Cr.P.C. in the matter of Bokajan P.S. Case No. 58/2020 under Sections 294/353/333/506/34 IPC.

(3.) On 24.05.2020, one S.I. of Police was on patrolling duty. He stopped one motorcycle rider without mask and helmet. On that issue there was some argument between the Police officer and the motor cycle rider and the argument turned into a fisticuffs. The police officer alleged that the motorcycle rider had assaulted him with fist and blows. By that time, the present petitioner being the wife of the aforesaid motorcycle rider arrived at the place of occurrence and she also took part in the said incident.