RIDO PANA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Taba, learned counsel for the petitioners and Mr. T. Ete, learned Addl. P.P, for the State of Arunachal Pradesh.

(2.) The petitioners have filed the present petition under sec. 482 of the CrPC, 1973 to set aside and quash the FIR dtd. 2/10/2005 registered as Naharlagun P.S Case No. 122/2005 under sec. 458/324/427/435/511/109/34 IPC corresponding to G.R No. 58/2005 and the criminal proceedings/trial pending before the learned Chief Judicial Magistrate, Yupia District-Papum Pare.

(3.) The petitioner No. 1, 2 and 3 are the alleged accused persons in the above referred criminal case. The petitioner No. 4 is the informant and the petitioner No.5 is the victim.