PROMOTHESH RANJAN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) With the help of this application, made under Section 482 Cr.P.C, the petitioner, who holds the rank of Inspector General of Police, and who is presently under suspension, has sought for quashing of the First Information Report (in short, 'FIR'), which gave rise to Khatkhati Police Station Case No. 09/2011 (corresponding to GR Case No. 93/2011) under Section 354 IPC and which has, eventually, led to the submission of charge-sheet, against the petitioner, under Section 354 IPC and is pending for trial in the Court of Magistrate, 1st Class, Diphu.

(2.) I have heard Mr. B. Choudhury, learned counsel, for the accused petitioner, and Mr. B.S. Sinha, learned Additional Public Prosecutor, Assam.

(3.) The FIR, which has, on completion of investigation, given rise to the charge-sheet, was lodged, with Khatkhati Police Station, Karbi Anglong, on 04.02.2011, by Dr. (Ms.) R. Chetry, Medical & Health Officer, M.I. Room, Second Assam ASRF Battalion, Karbi Anglong, alleging, as under: