JAHANARA RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Dutta, learned counsel for the petitioner. Also heard Mr. K. K. Parashar, learned Additional Public Prosecutor for the State of Assam representing the respondent No. 1 and Mr. S. M. Abdullah P., learned counsel for the respondent No. 2.

(2.) The present criminal petition is filed under Sec. 482 of the Cr.P.C., praying for quashing of FIR dtd. 6/2/2023 registered as Titabar P.S. Case No. 24/2023 corresponding to G.R. Case No. 52/2023 under Ss. 420/468/506/120B of IPC.

(3.) The informant filed a petition in the Court of learned Sub Divisional Judicial Magistrate, Titabar, which was registered as C.R. Case No. 03/2023. Thereafter, the learned Judicial Magistrate First Class, Titabar under its order dtd. 1/2/2023 forwarded the complaint along with documents annexed thereto to the jurisdictional Police Station with a direction to investigate into the matter by registering a police case and to submit Final Form. Accordingly, Titabar P.S. Case No. 24/2023 under Ss. 420/468/506/120(B) of IPC was registered.