TASSAR CHARU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Garam, learned counsel for the petitioners and also heard Mr. J. Tsering, learned PP for the State.

(2.) This application under Sec. 482 of Cr.PC, 1973 has been jointly filed by the petitioner Nos. 1 to 6 praying for quashing of the criminal proceedings in GR case No. 574/2014 corresponding to Itanagar PS case No. 150/2014 under Ss. 120B/452/326/324/427/34 IPC pending before the CJM, Yupia, Arunachal Pradesh on the basis of compromise/settlement.

(3.) The brief facts of the case is that an FIR dtd. 11/7/2014 was lodged by petitioner No. 6 against petitioner Nos. 1 to 5, alleging interalia that a group of people led by petitioner No, 1 entered into the dwelling place of petitioner No. 6 and assaulted him. The name of the petitioner Nos. 1, 2 and 3 were mentioned in the FIR as they have came to the dwelling place of petitioner No. 6 to discuss about the ongoing dispute within the SUMA executive body and they were the executive member of Shri Biri Tabin faction. Just thereafter, large numbers of members came to his house and commotion started whereby he received cut injury so the petitioner No. 6 mentioned their names in the FIR.