MAHMUDA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.I. Uddin, learned counsel for the petitioner. Also heard Mr. D.P. Goswami, learned Addl. P.P. for the State respondent no.1.

(2.) By this criminal petition filed under sec. 482 of the Criminal Procedure Code (CrPC for short), read with the provisions of Article 227 of the Constitution of India, the petitioners have prayed for quashing of the F.I.R. dtd. 22/11/2021 lodged by the respondent no.2, which is registered as Dispur P.S. Case No. 4219/21 under Sec. 325/354/34 of the I.P.C. and for quashing of the said proceeding.

(3.) The four petitioners herein are the named accused in the said FIR. As per the form of FIR, the FIR was lodged on 22/11/2021 at about 09.15 am., and the alleged occurrence took place at 12:30 am on 22/11/2021, which means the intervening night of 21/11/2021 and 22/11/2021. The petitioners are the accused no. 3, 2, 1 and 4 respectively. The petitioners have annexed the said FIR as Annexure-1 of this application together with a translated copy thereof, which reads as follows:-