SONARA DEIGO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This petition, under Sec. 482 of the Code of Criminal Procedure, 1973, is preferred by Shri Sonara Degio, Revival Church Pastor, S/o Shri Naria Degio of Village Bana, East Kameng District, Seppa, for quashing and setting aside the F.I.R., dt. 20/10/2020, corresponding to Tawang P.S. Case No. 10/2020, under Sec. 153-A/504, of Indian Penal Code and also corresponding Criminal Proceeding in G.R. Case No. 17/2021.

(2.) The factual background, under which Tawang P.S. Case No. 10/2020, under Ss. 153A/504 of Indian Penal Code, came to be registered, is adumbrated herein below:

(3.) Then, being aggrieved and dissatisfied with the registration of F.I.R. and filing of Charge-Sheet against him by the Police, the petitioner approached this Court for quashing the F.I.R. and also the Charge-Sheet, pending before the Court of learned Judicial Magistrate First Class, Tawang.