AKSHAY KUMAR JAISWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. P.P. Assam for the respondents.

(2.) The petitioner Akshay Kr. Jaiswal (hereininafter referred to as the petitioner only) has filed this application under Section 482 of the Criminal Procedure Code praying for quashing the FIR No. 119 of 2020 and charge-sheet No. 98/2016 of Khatkhati Police Station in the district of Karbi Anglong.

(3.) The factual matrix giving rise to this matter is like this--------- On 20.10.2016, a truck bearing registration No. MN-01-6171 was going towards the State of Nagaland. Just before entering into the State of Nagaland, at Khatkhati check post, the ASI Budha Chandra Singh of Khatkhati police station stopped the truck. He found that the truck was carrying 80 bags Single Super Phosphate (Paras brand).