PANKAJ KHATANIAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AK Purkayastha, learned counsel for the petitioner. Also heard Mr. MP Goswami, learned Additional Public Prosecutor, Assam and Mr. J Ahmed, learned counsel for the respondent No. 2.

(2.) The present application is filed under Sec. 482 Cr.P.C. praying for quashing of criminal proceeding being GR case No. 713/2017 registered under Sec. 493/376/420/34 IPC.

(3.) The prosecution was launched on the basis of FIR lodged by the informant/ respondent No. 2 before the learned Court of CJM, Morigaon, which in turn forwarded to the O/C, Laharighat PS for registering a case under appropriate Sec. . Accordingly, Laharighat PS case No. 103/2017 under Sec. 493/376/420/34 IPC was registered.