NABAM YAPI Vs. STATE OF AP

JUDGEMENT

(1.) Heard Mr. R. Sonar, learned counsel for the petitioners. Also heard Ms. L. Hage, learned Additional Public Prosecutor, Arunachal Pradesh, for the State respondent.

(2.) By filing this petition under Section 482 of the Cr.P.C., the petitioners have prayed for quashing and setting aside the proceeding in G. R. Case No. 603/16, under Sections 498(A)/323/506 of the Indian Penal Code, pending before the Court of Chief Judicial Magistrate, Yupia, corresponding to Women P.S. Case No. 78/2016, arising out of the F.I.R. dated 28.08.2016.

(3.) The brief facts of the case can be narrated in the following manner.