PANIRAM BARMAN Vs. PRAFULLA CHANDRA

JUDGEMENT

(1.) Heard the learned counsel Mr. B. M. Deka, appearing for the petitioners. Also heard Mr. P. P. Dutta, learned counsel appearing for the respondent.

(2.) This is a criminal petition filed under Section 482 of the Cr.P.C, praying for quashing of the F.I.R. dated 01.07.2018, in connection with Noonmati P.S. Case No. 363/2018, registered under Sections 120(B)/447/506 of the Indian Penal Code and also for quashing of P.R.C. Case No. 1792/2018, arising out of the said F.I.R., pending before the Court of the Additional Chief Judicial Magistrate, Kamrup (M), Guwahati.

(3.) Shorn of details, the prosecution case against the petitioners may be stated as under.