PAYIGADI Vs. STATE OF ARUNACHAL PRADESH AND OTHERS

JUDGEMENT

(1.) Heard Mr. Duyu Lazi, learned counsel for the miscellaneous applicant. Also heard Mr. Kholie Tado, learned PP, appearing for the respondent-State of Arunachal Pradesh.

(2.) With the consent of the parties, I propose to dispose of this miscellaneous application at the order stage itself.

(3.) The facts, necessary for effective disposal of this matter, in a nutshell, are that on the basis of first information report (FIR) dated 5.6.2011, Naharlagun PS Case No.67/2012 under section 25(1) (a) of the Arms Act, 1951, was , registered. In the course of investigation, one Sri Sanjiv Tana was arrested and detained in custody. Subsequently, he was released on bail. As the investigation of the aforesaid case proceeded more and more, it was found that the accused aforesaid committed some other offences as well which were not incorporated/ included/alleged in the first FIR for which the Investigation Officer filed the second FIR on 13.6.2011. On the basis of second FIR, the Naharlagun PS Case No. 70/2011 under sections 195/120BIPC, was registered.