SAGAR CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C., in short) for quashing the FIR in the West Agartala P.S. case No.276/2011 under Section 498- A/34 of IPC.

(2.) The fact, essential for appreciating the case of the petitioners, may be noticed briefly.

(3.) On the basis of the said complaint a case under Section 498-A/34 IPC was registered by West Agartala P.S. against the petitioners.