GOTO KAMDAK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Gyatso, learned counsel for the petitioner and Ms. L. Hage, learned Additional PP for the State of Arunachal Pradesh. None appears for the respondent No. 2 though the service of notice is shown to be completed.

(2.) This application under S. 482 of CrPC, 1973 has been filed by the petitioner praying for quashing of the GR case no. 23/2021 under S. 294 IPC, 1860 pending before the learned Chief Judicial Magistrate, Aalo.

(3.) The case of the petitioner in a nutshell is that the respondent no. 2 namely Smti. Bomyir Kamdak had lodged an FIR on 25/12/2020 before the OC PS Basar alleging that on the night of 23/12/2020 at around 2130 hrs approximately, someone threw stones over her rooftop repeatedly and created nuisance. When she along with her husband came out from the house, the petitioner along with Jumi Kamdak, Kare Kamdak, Jumge Kamdak were found available at the spot with their vehicle. On asking as to why they threw stones, the petitioner uttered abusive words to her openly in front of his accomplices and her husband and outraged her prestige and modesty and defamed her by imputing her without any reason.