GAURANGA PRATIM BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Judgement 1. Heard Mr. A.M. Baruah; learned counsel for the petitioner, and also heard Ms. S.H. Borah, learned Additional P.P. for the State respondent No.1 and Mr. Achitya Awasthi, learned counsel for the respondent No.2.

(2.) This application, under Sec. 482 of the Code of Criminal Procedure, is preferred by the petitioner, namely, Gauranga Pratim Bora, for quashing the criminal proceeding, arising out of FIR No. 180 of 2022 of Geetanagar P.S., under sec. 66D/67A Information Technology Act.

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