TAME ATUNG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of the Criminal Procedure Code, 1973 is preferred jointly by the petitioner No.1, Shri Tame Atung of Pappu Hill, Naharlagun and petitioner No.2, Smti Yadak Yangfo of village Fote Yangfo for quashing and setting aside the proceeding of Naharlagun P.S. Case No. 66/2015, under Sec. 380 of the Indian Penal Code, correspondent to GR Case No. 74/2004, pending before the learned Court of Chief Judicial Magistrate, Yupia, Papum Pare, Arunachal Pradesh.

(2.) The factual background leading to filing of this present petition is briefly stated as under:-

(3.) Heard Mr. D. Saikia, learned counsel for the petitioner and Mr. U. Bori, learned Additional Public Prosecutor for the State of Arunachal Pradesh.