RITAMONI DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Lal, learned counsel for the petitioner. Also heard Mr. K. K. Parasar, learned Additional Public Prosecutor representing the State respondent and Mr. S. Banik, learned counsel for the respondent No.2.

(2.) This petition is filed under Sec. 482 read with Ss. 397, 399, 401 of the code of Criminal Procedure, 1973, praying for quashing of the C.R. case No.104/17, which is pending before the Court of learned Judicial Magistrate First Class, Morigaon, Assam as well as order dtd. 15/12/2017, passed in the aforesaid C.R. Case No.104/17.

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