BINOD CHETRY Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. I. Bam, learned counsel for the petitioners and Mr. T. Ete, learned Additional Public Prosecutor for the State of Arunachal Pradesh.

(2.) By this criminal petition, petitioners are praying for quashing of FIR of Diyun P.S. Case No.07/2019 under Ss. 341/352/323/506/171F/34 of the Indian Penal Code (IPC) corresponding to Diyun P.S. Case No. 07/19 under Ss. 341/352/323/506/171F/34 and G. R. Case No. 112/2019.

(3.) The criminal case was initiated by an FIR lodged by the petitioner No.1 against the petitioners No.2 and 3 contending an interalia that on 10/4/2019 at about 8:30 AM the petitioner No.3 along with two unknown political workers forcefully brought petitioner No.1 to the petitioner No.2's campaign office located at Avoipur near Diyun Bazaar. At that time, the petitioner No.2, Shri Nikh Kamin held him (petitioner No.1) by his shirt's collar with the help of other two unknown person who also held him while the petitioner No.2 had assaulted him. When he (petitioner No.1) pleaded with him, the petitioner No.2 confronted him with allegations of defection, and also threatened him with dire consequences in case he fails to support him by diverting voters in his (petitioner No.2's) favour. The petitioner No.2 and 3 also held him captive for about half an hour but somehow, petitioner No.1 managed to escape. Only on the basis of the FIR lodged by petitioner No.1, the aforesaid mentioned case was registered.