PANKAJ BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS is an application under Section 482 of CrPC read with Sections 401 and 397 of CrPC praying for quashing of the charge framed under Section 436 IPC against the present petitioners.

(2.) THERE was an FIR filed by the Secretary of the Kachamari Gaon Panchayat on 28/09/2010, before the Office in Charge of Haibargaon Town Out Post alleging that some persons created unruly situation and ransacked the articles of the office of the Gaon Panchayat and set it on fire claiming that list of beneficiaries prepared under the Chief Minister's Anna Suraksha Achani, was defective. The Superintendent of Police, Nagaon, himself had to go to the spot to bring the situation under control. Accordingly, necessary action by way of investigation in the matter was prayed for.

(3.) I have heard Mr. TJ Mahanta, learned counsel for the petitioners and Mr. BB Gogoi, learned Public Prosecutor for the State.