DIPSIKHA CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned Senior Counsel assisted by Mr. A.H. Ahmed, learned counsel for the accused petitioner. Also heard Mr. S. Borthakur, learned counsel appearing for the respondent No. 2 and Mr. R.R. Kaushik, learned APP for the State respondents.

(2.) By filing the instant petition under Sec. 482 CrPC, 1973, the accused petitioner is seeking quashing of the First Information Report being registered as Hatigaon PS Case No. 264/2023 registered under Sec. 419/406/420 IPC.

(3.) The facts of the case are as follows: