BIDYUT DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Rafique, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent.

(2.) This petition, under Sec. 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India, is preferred by the petitioner, namely, Shri Bidyut Dey, for quashing the F.I.R. of Lumding P.S. Case No. 41/2014, dtd. 17/2/2014, under Ss. 120B/420/500 of the Indian Penal Code, and also for quashing and setting aside the proceeding arising out the said F.I.R.

(3.) It is to be noted here that in respect of the said F.I.R., the I.O. has completed investigation and laid Charge-Sheet against the petitioner to stand trial in the Court under Ss. 120B/420/500 of the Indian Penal Code.