WASIM AKRAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Chowdhury, learned counsel for the petitioners and also heard Mr. D. Das, learned Additional P.P. for the State respondent.

(2.) This application, under Sec. 482 of the Code of Criminal Procedure, is jointly preferred by 3 petitioners, namely, (1) Wasim Akram @ Wasim Ali, (2) Md. Ritu Ali, and (3) Mrs. Risma Begum for quashing the F.I.R., dtd. 25/8/2017, of Dharamtul P.S. Case No. 86/2017, under Ss. 366(A)/506 IPC and the subsequent proceeding pending before the Court of learned Addl. C.J.M., Morigaon.

(3.) The factual background, leading to filing of the present petition, is briefly stated as under:-