GIOKAR NILLING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. L. Kurdu, learned counsel for the petitioners and Mr. T. Ete, learned Additional Public Prosecutor for the State.

(2.) This is an application jointly filed by the petitioners under Sec. 482 of the Cr.P.C, 1973 seeking quashment of the Criminal Proceedings being G.R. Case No. 33/2019 under Ss. 341/326/34 IPC, arising out of Daporijo P.S. Case No. 20/2019 pending before the Chief Judicial Magistrate, Daporijo, on the basis of the settlement between the petitioners.

(3.) The petitioners No. 1 and 2 are the accused and the petitioner No. 3 is the informant/victim.