DURIK LOLLEN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This application, under sec. 482 of the Cr.P.C., is jointly preferred by six petitioners, three accused persons and three victims, for quashing and setting aside the Charge-Sheet No. 81/2013, dtd. 25/1/2013, arising out of the Aalo P.S. Case/FIR No.29/2013, dtd. 27/2/2013, registered under Ss. 458/459/34 of the Indian Penal Code, pending before the court of ld. Sessions Judge, Aalo.

(2.) The factual background, necessary for proper appreciation of the dispute in hand, is adumbrated hereinbelow:-

(3.) Heard Mr. J. Jini, the learned counsel for the petitioner and also heard Ms. T. Jini, the learned Addl. PP for the State of Arunachal Pradesh.