HRISHIKESH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MA Islam, learned counsel for the petitioner. Also heard Mr. D Das, learned Additional PP, Assam.

(2.) The present application is filed under Sec. 482 of the Cr.P.C. praying for setting aside impugned FIR dtd. 2/7/2022 being Barpeta PS case No. 656/2022 under Sec. 120(B)/166/325/506 IPC read with Sec. 29 of Police Act, 1861.

(3.) The further challenge is that charge-sheet No. 665/2022 dtd. 31/7/2022 filed by the Investigating Authority in the aforesaid police station case. The another challenge is impugned order dtd. 26/5/2023 passed by the learned Chief Judicial Magistrate in PRC case No. 132/2023 whereby cognizance of the offences under Sec. 120(B)/166/323/506 IPC read with Sec. 29 of Police Act were taken and summons were issued to the petitioner.