SUBHASHIS KAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Sinha, learned counsel for the petitioner and also heard Mr. B. Sharma, learned Addl P.P., for the Respondent No.1 and Mrs. M. Hazarika, learned Senior Counsel, assisted by Mr. D. Khan, for the Respondent No.2

(2.) This petition, under Ss. 482 of the Code of Criminal Procedure, is preferred by Shri Subhashis Kar for quashing the complaint, dtd. 18/6/2021, of BI(EO) Guwahati P.S. Case No. 08 of 2021, corresponding to G.R. Case No. 9446 of 2021, registered under sec. 120(B)/420/468/471 IPC, read with sec. 4/5/6/ of PC and MCS(B), 1978 and Read With Sec. 5 of APID Act, 2013 and consequent Criminal Investigation thereon, and the Notice, issued to him under sec. 160 Cr.P.C. dtd. 15/09/2021, by the Inspector of Police, BI(EO), Assam directing the petitioner to appear before him on 22/9/2021.

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