BHASKAR BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel, Mr. M. K. Das for the petitioner. Also heard Ms. S. Jahan, learned Addl. P.P. for the State of Assam.

(2.) This is an application, filed under Sec. under Sec. 482 of the Code of Criminal Procedure, 1973 praying for quashing the F.I.R. No. 283/2019, dtd. 18/6/2019, filed against the petitioner in connection with Kokrajhar P.S. Case No. 283/19, dtd. 18/6/2019, under Sec. 376 of the IPC.

(3.) On 18/6/2019, the informant had lodged one F.I.R. before the Police alleging that the petitioner had physical relationship with his 30 years old daughter on a promise of marriage.