SUKINATH BHOWMIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R. Choudhury, learned counsel for the petitioners and Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent.

(2.) This joint petition, under Sec. 482 of the Cr.P.C., is preferred by the petitioners namely, Sukinath Bhowmik [petitioner No. 1] and Mozibar Rahman [petitioner No. 2] for quashing the FIR dtd. 2/7/2022, in connection with Bongaigaon PS Case No. 305/2022, under Ss. 384/511 of the IPC.

(3.) The background facts leading to filing of the present petition, is adumbrated herein below :-