BEIKRYSTKYPACHA HLYCHHO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. T. Lalnunsiama, learned counsel for the petitioner. Also heard Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor for the State respondents.

(2.) Though as per Court's Order dtd. 6/11/2023, notice was issued to the respondent No. 6 and A/D card in respect of the respondent No. 6 was received after due service upon respondent No. 6, there is no representative on behalf of the respondent No. 6. Since service of notice was completed in respect of respondent No. 6 and despite receiving the said notice in November, 2023, she has chosen not to appear in the criminal proceedings, the matter is taken up for hearing.

(3.) This petition is filed under Sec. 482 of Cr.PC, 1973 for quashing the FIR, which was registered as Aizawl PS (C) Case No. 472/2022 dtd. 7/7/2022 under Ss. 420/406 IPC against the petitioner.