TUKFI RIANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Laji, learned counsel for the petitiners and Ms. T.Jini, learned Addl. P.P, for the State of Arunachal Pradesh.

(2.) That the present petition has been jointly filed by the petitioner No. 1 and 2 under sec. 482 Cr. P.C to set aside and quash the Bomdila Session Case No. 13/2016 arising out of Seppa P.S Case No. 51/2011 under sec. 366/354 IPC which is pending trial before the learned Sessions Judge, Bomdila.

(3.) The petitioner No.1 is the accused in the case and the petitioner No.2 is the informant/victim. Both the petitioner No. 1 and 2 are stated to be related by marriage. The elder brother of the petitioner No.1, Mr. Tachung Riang being married to Smti.YatakRimo, the elder sister of the petitioner No.2.