TUMGE BASAR Vs. STATE OF A P

JUDGEMENT

(1.) Heard Mr. G. Bam, the learned counsel for the petitioners. Also heard Mr. J. Tsering, the learned Public Prosecutor for the State of Arunachal Pradesh.

(2.) This is an application under Section 482 of the Cr.P.C. praying for setting aside and quashing the FIR No. 03/2018 U/s 498(A) IPC dated 02.05.2018 (State of A.PVs- Shri Ibom Zirdo), presently pending before the Officer-In-Charge, Basar Police Station for investigation.

(3.) In State Of Haryana and Ors Vs Ch. Bhajan Lal and Ors, 1992 Supp1 SCC 335 , the Hon,ble Supreme Court has held ---