ABHIJIT SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. R. Bhuyan, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State of Assam.

(2.) The present application is filed under Sec. 482 Cr.P.C., 1973 for setting aside and quashing an FIR which was registered as Gossaigaon PS Case No.381/2023 under Sec. 420/468/406/IPC, read with Sec. 13(1) of the Assam Cattle Preservation Act, 2021.

(3.) For proper appreciation of the issue in hand, the FIR is quoted herein below: