MITALI SONOWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Das, learned counsel appeared on behalf of the petitioner and Mr. D. Borguhain, learned counsel appeared on behalf of respondent No. 2 as well as Mr. K.K. Das, learned Additional Public Prosecutor for the State respondent No.1.

(2.) This is an application under sec. 482 Cr.PC. read with sec. 401 of Cr.P.C. for quashing and setting aside of C.R. Case No. 43/2022, under sec. 500 IPC pending before the Court of learned Judicial Magistrate 1st Class, Titabar, Jorhat Assam.

(3.) The brief facts of the present case is that the respondent No. 2 lodged a false and concocted case against the present petitioner only with an ulterior motive to harass the petitioner, which is registered as C.R. Case No. 43/2022, under sec. 500 IPC and is pending before the learned JMF(C), Titabor.