BAJRUL AKRAM MIRDHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Borthakur, learned counsel for the petitioner. Also heard Mr. M Ahmed, learned counsel for the respondent victim and Ms. SH, learned Additional PP, Assam.

(2.) The present application is filed under Sec. 482 of the Cr.P.C. praying for quashing and setting aside the proceeding initiated on the basis of Dalgaon Police Station Charge-sheet No. 227/2022 dtd. 31/8/2022 and the corresponding proceeding of Sessions case No. 238 (DM) /2022 under Sec. 376/406 IPC.

(3.) Perused the material available on record including the FIR and the statement of the victim girl recorded under Sec. 164 Cr.P.C. as well as her testimony before the learned court below.