LAWS(GAU)-2020-3-121

MUKACHIDUL@MUKSIK@MUKSINDIL ISLAM Vs. STATE OF AP

Decided On March 04, 2020
Mukachidul@Muksik@Muksindil Islam Appellant
V/S
State Of Ap Respondents

JUDGEMENT

(1.) Heard Mr. G. Tado, 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 of G. R. Case No. 12/14 (State of A.P. vs. Likha Sikam & Ors.), arising out of Kimin P.S. Case No. 09/14, registered under Sections 365/323/34 of the Indian Penal Code, pending before the Court of Judicial Magistrate First Class, Yupia.

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