MUKUL CHANDRA DAS Vs. GITA DEVI

JUDGEMENT

(1.) Heard Mr. B. D. Goswami, learned counsel for the petitioner and also heard Mr. D. Bora, learned counsel for respondent No. 2 as well as Mr. D. Das, learned Addl. PP for the State respondent No. 1.

(2.) This application under Sec. 482 of the Code of Criminal Procedure, 1973, is preferred by the petitioners, namely Sri Mukul Chandra Das and Smti Arpana Talukdar @ Das, for quashing the criminal proceeding, being CR Case No.575/2012, under Sec. 352/506/34 IPC, pending before the Court of learned Judicial Magistrate First Class, North Salmara, Abhayapuri.

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