PIKAR DOYOM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This petition, under Sec. 482 of the Criminal Procedure Code, 1973, is preferred by Shri Pikar Doyom for quashing the Criminal proceeding arising out of FIR of Itanagar P.S Case No. 259/2006, and Charge-Sheet No. 21/07, corresponding to G. R. Case No. 310/2006, under Sec. 341/326 IPC, pending before the Court of learned Chief Judicial Magistrate, Yupia, Papum Pare District.

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

(3.) I have heard Mr. D. Kamduk, learned counsel for the petitioner and also heard Ms. T. Jini, learned Additional Public Prosecutor for the State respondent.