NABAM YARI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. R. Nabam, learned counsel for the petitioners. Also heard Mr. T. Ete, learned Additional Public Prosecutor, State of Arunachal Pradesh.

(2.) This petition is filed jointly by the infor mant of the Balijan P.S. Case No 2/2017 and the accused therein as both the accused and the informant had in the meantime amicably settled the matter through a mutual settlement dt. 7/12/2021, in presence of the Village Head and elders of the clan.

(3.) The petitioner No.2 Nabam Seka lodged an F.I.R. on 20/1/2017 before the Officer-in-Charge of Doimukh Police Station inter-alia alleging that the petitioner No. 1 Nabam Yari tracepassed and was set on fire of a vehicle bearing registration No. AS-01-BX-1770. The said F.I.R. was forwarded to Balijan Police Station and accordingly Balijan P.S. Case No. 2/2017 under Sec. 435 IPC corresponding to G.R. Case No. 58/2017 has been registered.