AFSER KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Alom, learned counsel for the petitioners. Also heard Ms. S. Jahan, learned Addl. P.P., Assam for the State/respondent.

(2.) This petition, under Sec. 482, read with Sec. 401 of the Cr.P.C., is preferred by the two petitioners, namely, Afser Khan and Nur Mahammad for quashing of the charge sheet, submitted by the I.O. in connection with the Baghbar P.S. Case No.255/2014, under Sec. 489(A)/489(C)/34 of the IPC, wherein the petitioners were declared absconders and also for quashing the criminal proceeding pending before the learned Addl. CJM, Barpeta, in PRC Case No.355/2022 (GR No.4340/2014) and allowing the petitioners to go on bail.

(3.) The factual background leading to filing of the present petition may be briefly stated as under:-