JAKIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioners. Also heard Mr. M. P. Goswami, learned Additional Public Prosecutor for the State respondent and Mr. M. K. Hussain, learned counsel for the respondent No. 2.

(2.) The present application is filed under Sec. 482 of Cr.P.C. assailing the criminal proceeding being PRC No. 419/2023 under Sec. 120(B)/406/420/506/34 of IPC corresponding to Murajhar PS Case No. 86/2023 pending in the Court of learned Judicial Magistrate 1st Class, Hojai at Sankardev Nagar.

(3.) Mr. Ali, learned counsel for the petitioners submits that from the FIR, no material is disclosed to proceed against the petitioners and to prosecute them under Ss. 406/420/506 of IPC.