LOKMAN ALI (MD.) (DR.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. R. Bhuyan, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor representing the State respondent and Mr. G. Bokalial, learned counsel for the respondent No.2.

(2.) This Criminal petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 of the Code of Criminal Procedure, 1973, praying for quashing of the FIR dtd. 28/4/2020 lodged by the opposite party No.2 and CID P.S. Case No.08/2020, registered under Ss. 120(B)/468/471 of the IPC.

(3.) The brief facts leading to the filing of the present petition is that;