JIT CHABUKDHARA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel for the petitioners. Also heard Ms. L. Hage, learned Additional Public Prosecutor, for the respondent no. 1 as well as Mr. T. Taison, learned counsel for the respondent no.2.

(2.) This criminal petition has been registered on filing of an application under Sec. 482 of the Code of Criminal Procedure, 1973, by the petitioners, namely, (1) Sri Jit Chabukdhara, (2) Sri Goutam Bhattacharya, and (3) Sri Sumit Agarwal, praying for quashing of the proceeding of the CR Case No. 69/2022 under Ss. 420/465/34 of the Indian Penal Code, which is pending before the Court of learned Judicial Magistrate, 1st Class, Capital Complex, Yupia, Arunachal Pradesh.

(3.) The facts relevant for consideration of the instant criminal petition, in brief, are as follow:-