SHILPI KUMARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Chauhan, learned counsel for the petitioners. Also heard Mr. B. Sharma, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition, under Sec. 482 of the Code of Criminal Procedure, is preferred jointly by two petitioners, namely, (1) Smti. Shilpa Kumari @ Shilpa Kumari Rai and (2) Sri Sumangal Ray @ Shiva Mangal Rai, for quashing of the Sessions Case No. 260/2015 arising out of Sachal/Satgaon P.S. Case No.37/2012, under Sec. 366 of the IPC, pending before the Court of learned Addl. Sessions Judge No.1, Kamrup(M).

(3.) The factual background of filing of the present petition is briefly stated as under: