BIVASH CHOWDHURY Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Vinnoka Achumi, learned counsel for the petitioner and Ms. V. Suokhrie, learned P.P. for the State of respondent. Also heard Ms. Asenla Walling, learned counsel for the respondent No.2.

(2.) This is an application filed by the petitioner under sec. 482 of the Cr. PC for quashing the FIR dtd. 4/1/2022 which is registered as Sub-Urban P.S Case No. 02/2022 under sec. 420, 468 and 471 IPC corresponding to G.R No. 04/2022.

(3.) The fact of the case in brief is that on 2/11/2021 some of the residents of the Westyard colony, Dimapur assembled at the resident of the petitioner to discuss issues pertaining to the replacement of Shri. Ashim Patikar the incumbent G.B of the colony as the people of the area where dissatisfied with the poor functioning of the said G.B. The residents of the colony accordingly adopted a resolution and submitted the representation dated Nil to the Deputy Commissioner for replacing the present G.B of the westyard colony by the present petitioner. Along with the representation the 'Form for replacement of the G.B' was also forwarded to the Deputy Commissioner. The said form was in fact to be signed by the respondent No.2/chairman of the westyard colony but the signature of the said Chairman in the form was forged by the petitioner. It is in this circumstances that the Chairman of the westyard colony filed the FIR dtd. 4/1/2022 to the Officer-in-Charge, Sub-Urban Police Station, Dimapur, Nagaland and consequent to which the SBN P.S C/No. 02/22 under sec. 420, 468, 471 IPC was registered against the petitioner.