KISHOR BHATTACHERJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned Sr. Counsel assisted by Mr. S. Khound, learned counsel for the petitioner. Also heard Mr. D. Das, learned Addl. P.P. for the respondent No.1, i.e. State of Assam and Mr. A.R. Bhuyan, learned counsel for the private respondent No.2.

(2.) This petition, under Sec. 482 of the Code of Criminal Procedure, 1973 is preferred by Shri Kishor Bhattacharjee and Smti Papun Bhattacharjee for quashing the First Information Report of Geetanagar P.S. Case No.308/2019, registered under Sec. 120B/385/420/468/34 IPC, lodged by informant Keshab Ch. Das on 25/7/2019.

(3.) The background facts, leading to filing of the present petition, is briefly stated as under:-