LOHIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. L. Gogoi, learned counsel for the petitioners. Also heard Ms. N. Das, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition, under Sec. 482 of the Code of Criminal Procedure, is preferred jointly by three petitioners, namely, (1) Sri Lohit Das, (2) Sri Nitul Das and (3) Smti. 'X' (name withheld), for quashing of the Gohpur P.S. Case No.71/2020, corresponding to G.R. Case No.83/2020 and PRC No.102/2022, under Sec. 366(A) of the IPC, pending before the Court of learned SDJM (M), Gohpur in Biswanath District.

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