BALKRISHNA TRIPATHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) With the help of this application, made under Sec. 482 Cr.PC., the petitioners have sought for quashing of the First Information Report (in short, 'FIR'), which came to be registered as Jorhat Police Station Case No.177/2008, under Sections 406/420/120B/387 IPC, corresponding to GR Case No.410/2008.

(2.) Heard Mr. P. Bora, learned counsel for the petitioners, and Mr. K. Munir, learned Additional Public Prosecutor, Assam. None has appeared on behalf of the opposite party No.2, who is the informant.

(3.) The case of the informant may, in brief, be described thus: