DINESH TACHO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Shri Dinesh Tacho/petitioner No. 1 and Shri Mamugey/ petitioner No. 2 have jointly preferred this petition under Sec. 482 Cr.P.C. for invoking the inherent power of this Court to quash the FIR of Anini P.S. Case No. 14/10, under Sec. 337 IPC, read with Sec. 25(IB)/27 (I) of the Arms Act and the Charge-Sheet No.01/2011, corresponding to aforementioned case, which is presently pending before the Court of learned JMFC, Anini. Be it mentioned here that the above mentioned FIR has been registered on the basis of a complaint lodged by petitioner No.2, who has shot at petitioner No.1 with his gun and injured him due to some domestic dispute.

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

(3.) I have heard Mr. T. Garam, learned counsel for the petitioners and also heard Mr. J. Tsering, learned PP for the State of Arunachal Pradesh.