YANGBIU TAKIK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. is preferred by the petitioner Sri Yangbiu Takik, son of Late Yangbiu Tadik of IG Park, Itanagar, Arunachal Pradesh for quashing the FIR of Naharlagun P.S. Case No. 136/2011, under Ss. 188/341/353 IPC, read with Sec. 3 of PDPP Act and corresponding G.R. Case No. 408/2011, and its subsequent proceeding, pending before the Court of learned Chief Judicial Magistrate, Yupia.

(2.) The factual background leading to filing of this criminal petition is adumbrated herein below:-

(3.) Heard Mr. C. Modi, the learned counsel for the petitioner and also heard Mr. G. Tado, the learned Addl. P.P. for the State of Arunachal Pradesh.