NEPUT RAJIYUNG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. M. Bora, learned counsel for the petitioner. Also heard Mr. S. Borthakur, learned counsel for the Respondent/informant No. 2. And Mr. D. Das, Learned Additional Public Prosecutor.

(2.) The present application u/s 482 Cr.P. C. is preferred praying for setting aside and quashing the order dtd. 4/6/2022 passed in Sessions Case no. 18/2008 by the learned Sessions Judge, Dima Hasao and also for quashing the FIR registered as Haflong PS. Case No. 53/2022 u/s 195A IPC.

(3.) The background fact: