PURONEN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. N. Longkumer, learned counsel for the petitioner, Mr. K. Angami, learned P.P. for the State respondent No.1 and Mr. M. Solo, learned counsel for the respondent No.2.

(2.) The petitioner has filed the present petition under sec. 482 Cr.P.C, 1973 to set aside and quash the FIR dtd. 21/2/2018 which is registered as Changtongya P.S Case No. 005/2018 corresponding to G.R No. 32/2018, the Charge Sheet No. 02/19 dtd. 6/2/2019 and the criminal proceeding pending in G.R No. 32/2018 before the learned Chief Judicial Magistrate, Mokok-chung, Nagaland.

(3.) The petitioner is the alleged accused person against whom the criminal case has been registered. The respondent No.2 is the complainant and the sister of the victim in the case.