BORNALI BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.D.S. Hoque, learned counsel appearing for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. P.P., Assam, appearing for the State of respondent. The petitioner, namely, Miss. Bornali Baishya has prayed for an order under Section 438 Cr.P.C. in the matter of Jorhat P.S. Case No. 1055/2020 under Sections 294/325/379/506/34 IPC.

(2.) The informant herein Ms. Upasan Bora had lodged an FIR on 02.06.2020. She has alleged that on that day she was taking photographs of the approach road to her house and at that time the present petitioner along with Banti Baishya, Lilabati Baishya and Aditya Ranjan Baishya had rushed towards her and grabbed her hair. It is alleged that all those persons had beaten the informant. The mother of the informant came to rescues her but she was also beaten up.

(3.) It may be stated that on the same day the present petitioner Barnali Baishya had also lodged an FIR before police wherein she alleged that the informant Upasana Bora along with her relatives had obstructed her car on the road and demanded money from the driver. In the said FIR, Barnali Baishya has further alleged that the said informant Upasana Bora tried to kill her with a dagger and also snatched away one gold chain.