RAJEN HANGKAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Loyi, learned counsel for the petitioners. Also heard Ms. T. Jini, learned Additional Public Prosecutor representing for the State of Arunachal Pradesh.

(2.) This criminal petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for exercising/invoking the inherent power of this Court for compounding of non-compoundable offences between the petitioners No. 1, 2, 3, 4 and 5 for quashing of the FIR No.13/2019 dtd. 30/1/2019, under Sec. 304-A/34 of the Indian Penal Code, Charge-Sheet No. 158/20 dtd. 8/10/2020, which was submitted on 16/3/2022 before the Chief Judicial Magistrate, Capital Complex, Yupia.

(3.) A brief facts leading to the filing of the present petition is indicated below: