MONJUMA GOGOI TAMULI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Choudhury, learned Senior Counsel for the petitioners. Also heard Mr. B. D. Deka, learned counsel for the respondent No. 2 and Mr. M. P. Sarma, learned Additional Public Prosecutor for the State respondent No. 1.

(2.) As both these petitions traced its origin to a common FIR, and as a common question of law is involved in these petitions and as agreed by the learned counsel for the parties, it is proposed to take up the same together and disposed of the same by this common judgment and order.

(3.) In both these petitions, the F.I.R of the Dispur Police Station Case No. 1843/2021, registered under Ss. 120(B)/188/336/420/506 of the Indian Penal Code, lodged by Smti Priyama Goswami, is sought to be quashed by the petitioners, namely, Shri Nimit Kartikeya Patel, Smti Monjuma Gogoi Tamuli, Shri Uttam Borah, invoking the inherent jurisdiction of this court under Sec. 482 of the Code of Criminal Procedure, 1973.