LATIF AHMED BIN HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) With the help of the present application made under Section 432, Cr. P.C. the petitioners have prayed for quashing the First Information Report, which has given rise to Mangaldoi Police Station Case No. 60/94 under S. 380, IPC (corresponding to GR Case No. 292/94) of the Court of Chief Judicial Magistrate, Darrang, Mangaldoi.

(2.) The material facts leading to the present revision may, in brief, be stated as follows :

(3.) The petitioners have, now, approached this Court seeking, as indicated hereinabove, quashing of the FIR on the ground that they had acted bona fide and that the store materials had not been sold or stolen.