TADAR MAMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of the Cr.P.C, is preferred by Shri Tadar Mama (petitioner No. 1) and Shri Afa Phassang (petitioner No. 2) for quashing the FIR and Charge-sheet of Sangram P.S. Case No. 06/2018, under Ss. 170/186/189/500 of the IPC and also the subsequent proceeding of the same pending before the Court of learned Judicial Magistrate First Class, Koloriang, Kurung Kumey District, Arunachal Pradesh.

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

(3.) Heard Mr. C. Modi, learned counsel for the petitioners and Ms. T. Jini, learned Additional Public Prosecutor for the State of Arunachal Pradesh.