JELLY PAGIA DOLO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Petitioner No. 1, Shri Jelly Pagia Dolo; petitioner No. 2, Shri Jackie Rimo, both are accused; and petitioner No. 3, Shri Ngurang Taka, who is the informant of Itanagar P.S. Case No. 225/2018, under Ss. 387/34 of the Indian Penal Code, respectively have approached this Court, jointly, by filing the present petition for quashing the F.I.R. of Itanagar P.S. Case No. 225/2018, under Ss. 387/34 of the Indian Penal Code, by invoking the jurisdiction under Sec. 482 of the Cr.P.C.

(2.) The factual background leading to filing of the present petition is adumbrated herein below:-

(3.) Heard Mr. T. J. Dogum, learned counsel for the petitioners. Also heard Mr. T. Ete, learned Additional Public Prosecutor for the State respondent.